G GANESH Vs. APSRTC

JUDGEMENT

(1.) THE petitioner is working as a Security guard in Gajuwaka Depot of A. P. S. R. T. C. On 17-3-2008, the Vigilance and Security officer, A. P. S. R. T. C. , Vizianagaram Zone, 2nd respondent herein issued an order of suspension and a charge sheet against the petitioner. In the charge sheet, it was mentioned that on 14-2-2008, the petitioner adduced false evidence against the Depot manager, Gajuwaka, 3rd respondent herein, and that he misbehaved, by pointing out his left hand finger to him. On the basis of these allegations, the petitioner was placed under suspension, pending enquiry. The same is challenged in this writ petition.

(2.) HEARD S. M. Subhani, learned counsel for the petitioner and Sri K. Madhava Reddy, learned Standing Court for the respondents.

(3.) IT is only in rare cases, that this Court would interfere with the orders of suspension. Where, however, the contents of an order of suspension, even if taken at face value, do not constitute any serious misconduct, the juestion as to whether the suspension is rarranted can certainly be considered.