RAMESH CHANDRA SHARMA Vs. U.P. CO

JUDGEMENT

(1.) We are in respectful agreement with the reasoning given and the order passed by Honourable Mr. Justice V.K. Shukla, on the 27th of July, 2006.

(2.) The appointing authority has not signed the order of suspension, but the suspending authority has sent the matter for approval within the prescribed time.

(3.) Within what time the approval must come, if any, has not been the subject matter of any finally decided judicial authority yet. We need not enter into that matter, as the necessity for the inquiry had been decided upon by the appointing authority three days before the order of suspension was passed. It might be that by operation of law, since four months have already elapsed, the inquiry has already gone over to the regional level, but disputes are raised to this effect that the suspended employee is not co-operating and, therefore the running of the time cannot be to his benefit, or to the detriment of the public authorities.