SUSHIL KUMAR JAIN Vs. ANAND MOHAN

JUDGEMENT

(1.) THE petitioner, who is working as Chief manager (Law) with the respondents-Power grid Corporation of India Limited (hereinafter referred to as 'the Corporation') has filed these two writ petitions.

(2.) IN W. P. No. 13299 of 2007, the petitioner has questioned the order dated 16. 04. 2007, passed by the 1 respondent-Executive director, placing him under suspension, pending enquiry into the charges framed against him, as illegal and arbitrary, or in the alternative to direct the 2nd respondent-Chairman-cum-Managing Director to appoint any other Executive Director of any region as disciplinary authority.

(3.) THIS Court, vide order dated 28. 06. 2007, while admitting the writ petition, passed interim orders in W. P. M. P. No. 16660 of 2007, suspending the order of suspension.