P.K. KHALIYANI Vs. S. JAGDISHAN

JUDGEMENT

(1.) WE have heard learned advocates for the parties.

(2.) THIS intra -court Letters Patent Appeal has been filed challenging the order dated 01.06.1995 passed by the learned Single Judge in Special Civil Application No. 4197 of 1995 whereby the learned Single Judge has dismissed the writ petition. The original petitioner in the writ petition had challenged the impugned suspension order bearing No. 293/95 dated 26.04.1995.

(3.) WE have heard learned advocates for the parties. The learned Single Judge while passing the impugned order has relied upon a decision in the case of J.V. Pawar vs. State reported in : 1987(2) GLR 956, wherein this Court has observed that a government servant who is alleged to be corrupt cannot be trusted in service and must be suspended and that possibility of indulging into similar activities elsewhere is one of the consideration where even after transfer, suspension is intended as per the guidelines and even as per the judgment of the Division Bench. We are in complete agreement with the impugned order passed by the learned Single Judge. Moreover, almost 19 years have passed by pursuant to the impugned suspension order as well as order passed by learned Single Judge. The order of the learned Single Judge does not reveal any infirmity and therefore we are not inclined to accept any contention raised in the present appeal.