SHIV SHANKAR VERMA Vs. THE UNION OF INDIA THROUGH THE MINISTRY OF PERSONNEL, P.G. AND PENSIONS, DEPARTMENT OF PERSONNEL AND TRAINING AND ORS.

JUDGEMENT

(1.) THE applicant in this OA is aggrieved by the issues relating to his suspension and, as such, primarily seeks the following reliefs: -

(2.) THE respondents, through their written statement, have basically confirmed the facts leading up to the suspension of the applicant on 13.07.2007, pursuant to registration of a case against him on allegation of holding assets disproportionate to his known sources of income. They have also reiterated the fact that the suspension of the applicant vide order dated 13.07.2007 [Annexure A/1] was basically under Rule 3(3) of the All India Services [Discipline & Appeal] Rules, 1969. In addition, they have submitted as below: -

(3.) IN view of the above, this Tribunal finds no merit in the submissions of the applicant in this OA, given the fact that he is facing grave charges of corruption; that the investigations/proceedings are under way; and that, in the circumstances, his suspension under Rule 3(3) of All India Services [D & A] Rules, 1969 and its continuance is a natural corollary. As such, the reliefs prayed for vide para 8 of this OA are denied in full. This OA stands dismissed accordingly with no order as to costs.