GOVT. OF NCT OF DELHI Vs. JAGBIR SINGH

JUDGEMENT

(1.) The present writ petition under Articles 226 and 227 of the Constitution of India seeks to assail the order dtd. 22/3/2018 passed by the learned Central Administrative Tribunal in original application no. (O.A.) 3634/2017. Vide the impugned order, the learned Tribunal has set aside the order dtd. 28/9/2017 passed by the petitioners whereby the initially directed suspension of the respondent for 90 days was sought to be extended for a further period of 90 days, without any charge sheet having been issued to him within the initial period of 90 days.

(2.) At the outset, we may note the brief factual matrix as emerging from the record.

(3.) The respondent, while working as a principal of Rashtriya Sarvodya Bal Vidyalaya (RSBV), Mandawali, Delhi, under the administrative control of the Govt. of NCT, was vide order dtd. 3/7/2017 passed under Rule 10(1) of the CCS (CCA) Rules, 1965, suspended for a period of 90 days for alleged misappropriation of government funds. Even though no charge sheet was issued to the respondent during this initial period of suspension, the said period of suspension was, vide order dtd. 28/9/2017 extended for a period of 180 days.