KULAMANI BISWAL Vs. UNION OF INDIA AND ANR

JUDGEMENT

(1.) This writ petition, filed by Kulamani Biswal, seeks quashing of three orders, viz. (i) order dated 14th December, 2017, whereby the petitioner was placed under suspension, by invoking Rule 20(1)(c) of the NTPC (Conduct, Discipline and Appeal) Rules, 1977 (hereinafter referred to as the "CDA Rules"), (ii) order dated 18th May, 2018, communicating the decision of the competent authority in the Ministry of Power (Respondent No.1), rejecting the representations, dated 8th March, 2018, 28th March, 2018 and 17th April, 2018, submitted by the petitioner, seeking revocation of the order suspending him from service and (iii) order dated 15th June, 2018, communicating the decision of the competent authority in the Ministry of Power, to reject the representation, dated 28th May, 2018, of the petitioner, requesting for revocation of his suspension.

(2.) A brief recapitulation of the facts would be apposite at the outset.

(3.) On 5th December, 2013, the petitioner was appointed as Director (Finance) in the National Thermal Power Corporation (NTPC), which has been impleaded as Respondent No.2 in these proceedings.