R GOPINATH Vs. DIRECTOR OF TOWN PANCHAYAT

JUDGEMENT

(1.) The petitioner, while serving as the Executive Officer of Vedasandur Town Panchayat, Dindigul, was placed under suspension by the second respondent herein, through an order dated 18.05.2020, which is impugned in the present writ petition. The petitioner's representation dated 20.05.2020 seeking for revocation of his suspension was not considered by the second respondent and hence the present writ petition.

(2.) The guidelines governing a Government employee to be kept under prolonged suspension, has been dealt with the Hon'ble Supreme Court in Ajay Kumar Choudhary v. Union of India , 2015 7 SCC 291at page 303, in the following manner:-

(3.) The petitioner is aggrieved against his prolonged suspension of eight months. Apparently, the suspension cannot unjustifiably prolonged, except in accordance with the mandated guidelines as held in the Ajay Kumar Choudhary's case (supra). In this background, it would be appropriate for the second respondent to consider the petitioner's representation, seeking for revocation of his suspension.