DEEPA DUBEY Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Shri Siddharth Gupta, learned counsel for the petitioner on the question of admission as well as interim relief.

(2.) THE petitioner has filed this petition being aggrieved by order dated 19/3/2010 suspending the petitioner and the charge sheet dated 31/3/2010.

(3.) I have heard the learned counsel for the petitioner at length. From a perusal of the charge sheet, it is clear that the charges levelled against the petitioner are in respect of violation of the provisions of the Rules governing the petitioner's service regarding filing of false complaint, bringing disrepute to the establishment and showing disrespect for higher authorities. In the circumstances, the contention of the petitioner that the charges have been levelled against the petitioner only on account of the petitioner having approached the Rajya Mahila Ayog prima facie appear to be unsubstantiated.