ANITA AGRAWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present Writ Petition is to the order Annexure-P/1 dated 01/08/2018. The said order has been passed pursuant to the direction given by this Court on 27/03/2018 in WPS No. 2626/2018.

(2.) The challenge in these two Writ Petitions was the placement of the petitioner under suspension by an order dated 29/05/2017.

(3.) The first ground of the petitioner in challenging the two orders is that, the order of suspension, beyond the period of 90 days automatically stands revoked as the respondents have not issued the chargesheet to the petitioner within the said period.