ARTI BARETH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THEREAGAINST , the petitioner preferred a revision before the Collector, Janjgir -Champa. The Collector having considered all the aspects of the matter dismissed the revision holding that the suspension order was an interim order. The petitioner can participate in the enquiry to prove her innocence, as the charge sheet has been issued for holding enquiry.

(3.) HAVING considered all the facts and the arguments advanced by the petitioner, the suspension of the petitioner under Section 33(1)(b) of the Adhiniyam, 1993 was justified. For placing the petitioner, as office bearer, under suspension, the requirement is not only pending certain criminal cases, as mentioned therein, but also issue of charge -sheet, pending enquiry.