JAGNARAYAN SINGH Vs. SOUTH EASTERN COAL FIELDS LIMITED

JUDGEMENT

(1.) Heard.

(2.) The petitioner was working as Clerk Grade-I when the above stated order was passed. On perusal of the order dated 27-1-2009 it is evident that the charge-sheet was issued on the allegation that the petitioner has occupied the accommodation unauthorisedly. Further, the penal rent was directed to be recovered from the petitioner for the occupation of such accommodation illegally and unauthorisedly. The petitioner was placed under suspension along with the issue of the charge-sheet. The petitioner seeks quashing of the above stated order dated 27-1-2009.

(3.) Shri Pallav Mishra, learned Counsel appearing for the petitioner submits that no subsistence allowance is being paid to the petitioner during the suspension period, the enquiry is pending since 9-3-2009 and penal rent of the accommodation is being charged from the petitioner.