K.KUPPATHAL Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) The prayer of the petitioner is for a writ of mandamus to direct the respondent to revoke the suspension order, dated 30.04.2018 based on the representation of the petitioner, dated 21.08.2018 in the light of the dictum laid down by the Hon'ble Supreme Court in the case of Ajay Kumar Choudhary Vs. Union of India reported in 2015 (3) CTC page 119.

(2.) The grievance of the petitioner is that she has been kept in a prolonged suspension by an order of suspension against the petitioner, dated 30.04.2018, pending enquiry for grievous charges.

(3.) It is also seen that the petitioner was arrested on 13.04.2018 and released on bail on 06.08.2018. Charge sheet has not been filed so far.