DEV KUMAR CHANDRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) With the consent of parties, this case is heard and disposed of finally at the motion stage itself.

(2.) Grievance raised in this petition is primarily on the ground that even after expiry of period of 90 days, the Respondents-Authorities have not reviewed the order of suspension dtd. 4/5/2022 of petitioner nor passed any order.

(3.) Mr. K.K. Pandey, learned counsel for petitioner submits that petitioner while working on the post of Siksha Karmi, Gr. III, he was implicated in one criminal case bearing crime No. 153/2022, registered at police station Baradwar, district Janjgir-Champa, C.G., pursuant to which he was put under suspension vide order dtd. 4/5/2022. He also submits that petitioner is released on bail but Respondent-authority even after making request has not reviewed the order of suspension even after passing 90 days period. He submits that Hon'ble Supreme Court in case of Ajay Kumar Choudhary v. Union of India through its Secretary and another reported in (2015) 7 SCC 291 has held that the employee cannot be kept under suspension beyond 90 days period without passing any order and in this case the Respondents-authorities have not passed any orders for extending the period of his suspension till date.