RASIKLAL V PARAMAR Vs. DEPUTY MANAGER

JUDGEMENT

(1.) In present petition the petitioner has prayed, inter alia, that:-

(2.) Mr. Sanchela, learned advocate for the petitioner has appeared and submitted that since more than 10 years the petitioner is under suspension and that therefore the petitioner has preferred present petition and requested for above quoted relief/s. 2.1 Mr. Sanchela, learned advocate for the petitioner submitted that appropriate direction to set aside the suspension order dated 2.2.2000 may be issued. 2.2 Mr. Sanchela, learned advocate for the petitioner further submitted that though the petitioner is placed under suspension since last 10 years, still any departmental inquiry is not initiated and without initiating departmental inquiry the petitioner is continued under suspension and that therefore the order is required to be set aside.

(3.) In light the said submissions when Mr. Sanchela, learned advocate for the petitioner was asked about the reason on account of which the petitioner was put under suspension, learned advocate for the petitioner submitted that the petitioner was in custody for more than 48 hours therefore suspension order dated 2.2.2000 came to be passed however though he is enlarged on bail, the suspension is not revoked..