LAWS(CA)-2013-11-6

KAJAL BAJPAI Vs. UNION OF INDIA

Decided On November 22, 2013
Dr. Kajal Bajpai Appellant
V/S
Union of India And Ors. Respondents

JUDGEMENT

(1.) THE applicant, presently working as Senior Technical Officer, Centre for Development of Advance Computing (hereinafter referred to as 'C -DAC'), Pune University Campus, Pune, has filed this Original Application challenging the order of suspension dated 14.5.2013. The order of suspension is set out herein below:

(2.) WE have heard Mr. P.J. Prasadrao, learned Counsel for applicant and Mr. S.P. Saxena, learned Counsel for Respondents Nos. 1, 3 and 4. The pleadings as well as the documents annexed have also been perused.

(3.) THE applicant has also annexed the bye -laws for C -DAC. From the schedule in respect of the appointing authorities in C -DAC, it appears that the Appointing Authority for the posts of Scientist 'C'/equivalent is the Director General. However, it is further mentioned in the same column that the Executive Director is the Appointing Authority for employees working in the Centers.