BHUPINDER KAUR Vs. PUNJABI ACADEMY

JUDGEMENT

(1.) Petitioner herein joined the post of Librarian Grade II in the office of the Respondent on 20.08.1997. On 16.02.2016, Petitioner was given the look after charge of the post of Librarian Grade I in place of another incumbent who was superannuating. On 31.03.2016, Petitioner allegedly informed that on account of her ill-health, she would not be in a position to join the said post and also made various representations in this regard. On 23.06.2017, Petitioner was placed under suspension.

(2.) Petitioner filed a writ petition being W.P.(C) 6455/2017, challenging the suspension but the same was withdrawn on 28.07.2017. On 18.09.2017, a charge memo was issued to the Petitioner enumerating certain allegations therein.

(3.) Grievance of the Petitioner in the present petition is that the suspension order dates back to 23.06.2017, however, till date, there has been no review of the suspension and therefore, in terms of Rules 10(6) and 10(7) of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 (hereinafter referred to as CCS (CCA Rules), the suspension order deserves to be quashed.