MADAKA KRISHNAIAH Vs. ASSOCIATE DIRECTOR OF RESEARCH

JUDGEMENT

(1.) The petitioner is an employee of the 2nd respondent-University. He has been placed under suspension, through order, dated 28.08.2005, with effect from 26.07.2005, on the ground that he has been arrested and kept in the Sub-Jail, Nandyal. The petitioner challenges the order of suspension, on the ground that the arrest was in relation to a matter, which has nothing to do with the performance of his duties, in the 2nd respondent-University.

(2.) Sri P.Veera Reddy, the learned counsel for the petitioner submits that whatever may have been the justification for the respondents in placing the petitioner under suspension, they are under obligation to review the matter and to see whether it is necessary to continue him under suspension. He submits that the petitioner is not found to have resorted to any act of misconduct, nor the allegations in the Criminal Case have anything to do with the performance of the duties of the petitioner.

(3.) The learned Standing Counsel for the respondents, on the other hand, submits that the petitioner was accused of offence under Section 306 I.P.C. and till the Criminal Case is disposed of, he cannot be reinstated into service.