GANESH PRASAD VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) CHALLENGE in this petition is to the order dated 26-3-2009 (Annexure P-1) whereby the petitioner has been placed under suspension on the ground that he has hurled filthy language before the Block Education Officer, Simga, in inebriated condition.

(2.) LEARNED Counsel appearing for the petitioner mainly challenges the impugned order of suspension and issue of charge-sheet together on the ground that the petitioner was on deputation and, as such, the parent department cannot place the petitioner on suspension and thereafter at the time of suspension the petitioner cannot be attached to any other place except where he was working.

(3.) ON perusal of the both the provisions stated above, it is clear that the Appointing Authority is the Appropriate Authority to place an employee under suspension in certain circumstances. In case of deputation, the Borrowing Authority may also place an employee under suspension provided the same is informed forthwith to the authority, which had lent the services of the Government servant. Thus, the impugned order passed by the Appointing Authority cannot be faulted with.