A.V.VINOD KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is an Assistant General Manager (G) working in Central Warehousing Corporation, Regional Office, Hyderabad. He is aggrieved by the order dated 10-07-2013 passed by the 4th Respondent - Managing Director of the Corporation, suspending him from service on the ground of contemplation of disciplinary proceedings. The order reads as under :

(2.) The impugned order is challenged mainly on the ground that it has been passed without application of mind and without the disclosure of grounds; and that it is a mala fide action on the part of the 04th Respondent - Managing Director.

(3.) Sri Raghu Kumar, learned counsel for the petitioner, would firstly contend that it is not known on what grounds the petitioner has been placed under suspension. The order does not disclose the allegations against the petitioner nor it discloses application of mind. The order is arbitrary and unsustainable.