AGRICULTURE PRODUCE MARKET COMMITTEE Vs. HON BLE MINISTER FOR COOPERATION, MARKETING & TEXTILE INDUSTRIES

JUDGEMENT

(1.) Rule. Heard finally with consent of learned counsel for the parties.

(2.) The question that arises in this writ petition is whether the order of suspension inflicted upon an employee pending enquiry proceedings could be treated to be an order of punishment by itself so as to disentitle the employer from imposing any punishment after conclusion of the enquiry proceedings?

(3.) The facts relevant for adjudication of the writ petition are that the respondent no.3 was appointed as a Clerk with the petitionerMarket Committee in the year 1986. Subsequently he was promoted to the post of