J . V . G . REDDY Vs. TSRTC, MUSHEERABAD HYDERABAD

JUDGEMENT

(1.) Since issue involved in these writ petitions is almost identical, these writ petitions are taken up together, heard and being disposed of by this common order.

(2.) These Writ Petitions are filed questioning the charge sheet and suspension order issued by the 2nd respondent in proceedings No.01/227/(24)/2017-WL-2, dated 19.08.2017 alleging trivial charge and keeping the petitioners under suspension mechanically without considering the gravity of the alleged misconduct as illegal.

(3.) Learned counsel for petitioners submitted that the impugned orders are passed suspending the petitioners on the ground that they are found sleeping during working hours. The powers of suspension cannot be invoked as a matter of routine but can be invoked in case of serious misconduct and relied on Union of India Vs. Ashok Kumar Aggarwal 2013 (16) SCC 147 and this Court passed an order in W.P. No.4350 of 2005 dated 10.03.2005 and in similar circumstances, Division Bench of this Court passed an order in Deputy Inspector General of Police, Kurnool Range, Kurnool District Vs. R.S.Madhubabu, RSI, Kurnool District, Kurnool 2009 (4) ALT 530 (DB).