STATE OF A P Vs. ASHOK SHARMA

JUDGEMENT

(1.) In writ appeal an order dated 26-3-2010 passed by learned Single Judge staying the operation of the order of suspension has been assailed.

(2.) The Petitioner was holding the post of Director, Health Services, M.P., Bhopal. His suspension was ordered vide order (P-1), dated 24-2-2010. It was mentioned in the order of suspension that there were six cases pending with respect to serious irregularities before the Lokayukt. In one of the cases, charge-sheet has already been issued against Dr. Ashok Sharma. Income Tax Department has also sent the report in which it was mentioned that he was possessing disproportionate assets as compared to his income. As there was possibility of influencing the enquiry adversely, he was placed under suspension.

(3.) It was submitted before the Single Bench by the Petitioner that State Government has conducted an enquiry against the Petitioner and vide Documents P-5, P-6, P-7, P-8, P-11, P-14 and P-15 nothing has been found against the Petitioner. Order (P-20) passed by this Court in writ petition has also been relied upon by the Petitioner. The Single Judge has granted stay of suspension order on 26-3-10. Aggrieved thereby the instant writ appeal has been preferred.