REGENT COMPUTRONICS PVT. LTD.

POONGOTHAI Appellant

V/S

COMMISSIONER OF SOCIAL WELFARE Respondents

Referred Judgements :-

DELHI CLOTH AND GENERAL MILLS COMPANY LIMITED VS. KUSHAL BHAN [REFERRED TO]
R P KAPUR VS. UNION OF INDIA [REFERRED TO]
BALVANTRAI RATILAL PATEL VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MADHYA PRADESH VS. SHARDUL SINGH [REFERRED TO]
RAGHUBIR SINGH SIMRANJIT SINGH MANN VS. STATE OF BIHAR [REFERRED TO]
O P GUPTA VS. UNION OF INDIA [REFERRED TO]
KUSHESHWAR DUBEY VS. BHARAT COKING COAL LIMITED [REFERRED TO]
P V SRINIVASA SASTRY VS. COMPTROLLER AND AUDITOR GENERAL [REFERRED TO]
U P RAJYA KRISHI UTPADAN MANDI PARISHAD DIRECTOR RAJYA KRISHI UTPADAN MANDI PARISHAD VS. SANJIV RAJAN:NARENDRA KUMAR MALIK [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. B C THAKUR [REFERRED TO]
STATE OF ORISSA VS. BIMAL KUMAR MOHANTY [REFERRED TO]
SECRETARY TO GOVERNMENT PROHIBITION AND EXCISE DEPARTMENT VS. L SRINIVASAN [REFERRED TO]
DIRECTOR GENERAL ESI VS. T ABDUL RAZAK [REFERRED TO]
STATE OF RAJASTHAN VS. B K MEENA [REFERRED TO]
ALLAHABAD BANK VS. DEEPAK KUMAR BHOLA [REFERRED TO]
UNION OF INDIA VS. UDAI NARAIN [REFERRED TO]
M PAUL ANTHONY VS. BHARAT GOLD MINES LIMITED [REFERRED TO]
JAYRAJBHAI JAYANTIBHAI PATEL VS. ANILBHAI JAYANTIBHAI PATEL [REFERRED TO]
UNION OF INDIA VS. ASHOK KUMAR AGGARWAL [REFERRED TO]
M/S STANZEN TOYOTETSU INDIA P. LTD. VS. GIRISH V [REFERRED TO]
AJAY KUMAR CHOUDHARY VS. UNION OF INDIA (UOI) AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The petitioner was selected as Organizer in the interrogated Child Development Scheme, Madurai, in the year 1980 and thereafter, she was promoted as Rural Welfare Officer in 2012. On 16.12.2014, she was arrested and remanded to judicial custody for the alleged receipt of illegal gratification of Rs.1,500/-. On 18.12.2014, she was placed under suspension on the above allegation. On 10.06.2016, she made a representation to the respondents to revoke the order of suspension. As the said representation is not yet considered, this writ petition has been filed.

(2.) Suspension is not a punishment to be challenged. In this regard, it is relevant to consider a case pertaining to placing a person under suspension in W.P(MD)No.17116 of 2014, dated 10.07.2015, wherein, I have discussed as follows:-

(3.) Hence, this Writ Petition is dismissed. It is for the petitioner to take part in the enquiry and raise all the grounds available to him. The enquiry shall be conducted on day-to-day basis and shall not be adjourned beyond seven working days at any point of time and final orders shall be passed as expeditiously as possible. As far as the payment of subsistence allowance along with arrears, if any, is concerned, it shall be considered and paid if it is payable in terms of the provisions applicable to the respondents. No costs.

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POONGOTHAI Vs. COMMISSIONER OF SOCIAL WELFARE

Referred Judgements :-

JUDGEMENT

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