RAM CHANDRA VERMA Vs. STATE OF U P

JUDGEMENT

(1.) NONE appears for the appellant. Perused the record and heard learned State counsel appearing for the respondents. The impugned order before the learned Single Judge was the order of suspension dated 24.6.1998. The appellant Ram Chandra Verma was suspended for holding a disciplinary enquiry. He challenged the suspension order on the ground that no disciplinary enquiry was contemplated against him. This plea was repelled by the learned Single Judge saying that since the enquiry officer has been appointed, the enquiry is contemplated against the appellant. The contention of the appellant that since no charge- sheet was issued and, therefore, no case for any disciplinary action was made out against him, was also not accepted. In the special appeal, an interim order was passed staying the order of suspension, but directing this order would not affect the enquiry, if any initiated. This order was passed on 17.8.1998. That being the position, the present appeal has become infructuous, as enquiry, in the meantime must have been completed. The appeal is accordingly dismissed. However, if the enquiry has not been completed till date, the same shall be completed within a maximum period of three months from the date of presentation of a certified copy of this order. The interim order dated 17.8.1998 passed in this appeal shall remain operative till then.