MUNGESHREE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present Writ Petition was initially filed challenging the order of suspension dated 01/12/2012. Subsequently, the petitioner was also issued with a chargesheet on 22/01/2013 and by way of amendment, the chargesheet also is under challenge in the present Writ Petition and this Court had granted the interim protection to the petitioner vide order dated 13/02/2013 which is still in operation.

(2.) Pending the present Writ Petition, the order of suspension has since been revoked by the department on 24/12/2013 and as such the main relief of the petitioner challenging the order of suspension stands redressed.

(3.) The only issue now left to be consider by this Court is whether the chargesheet - Annexure-P/9 dated 22/01/2013 is proper, legal and justified or not?