DEEPALI GUNDU SURWASE Vs. KRANTI JUNIOR ADYAPAK MAHAVIDYALAYA

JUDGEMENT

(1.) RULE. Rule made returnable and heard forthwith.

(2.) THE petitioner seeks an order quashing an order of suspension dt.14.11.2006 and an order directing respondent Nos.1 and 2 to allow the petitioner to resume her duties.

(3.) CONSIDERING the order we intend passing it is not necessary for us to deal with the rival contentions of the parties. That will be for the Inquiry Committee to decide. In view of the apprehensions expressed regarding the inquiry being dragged on unnecessarily, it is necessary to safeguard the interests of the petitioner as well.