RAM AVTAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is a workman and is employed with respondent No. 2. The petitioner was placed under suspension on 31.7.1993 and a charge-sheet was issued to the petitioner on 6.8.1993. Certain disputes were referred for adjudication by the Industrial Tribunal and a settlement was arrived at in the course of reconciliation on 2.9.1993 but the suspension of the petitioner continued.

(2.) The petitioner received an office order dated 11.11.1993 for conducting an enquiry on the charge-sheet dated 6,8.1993. The enquiry was not concluded and the petitioner was under suspension when the petitioner filed CW 3489/99. In terms of the order dated 28.5.1999, it was noted that the case of the petitioner was under process and the suspension was liable to be withdrawn within two weeks. In view thereof the petition was dismissed as infructuous. Further direction was also passed

(3.) The present petition has been filed seeking the following reliefs: