RAM RATAN GUPTA Vs. SOUTH EASTERN COALFIELDS LTD

JUDGEMENT

(1.) THE only ground of challenge in this petition is that the petitioner has been placed under suspension. Charge-sheet was issued to the petitioner on 24. 12. 2008 (Annexure P/4 ). The suspension, without assigning any reason is bad in law and requires consideration. Learned counsel appearing for the petitioner further submits that even if the charge-sheet has been issued, it is not necessary to place an employee under suspension.

(2.) I have heard learned counsel appearing for the petitioner, perused the pleadings and documents appended thereto.

(3.) THE law on suspension is very clear that if there is a pending enquiry or contemplation or pending departmental enquiry or criminal proceedings, the petitioner may be placed under suspension. In the case on hand, charge-sheet was issued stating that the petitioner was placed under suspension. There is no infirmity in the order. If there is any deficiency or discrepancy in the charge sheet, the petitioner has full liberty to take the matter before the enquiry officer or before the other competent authority.