STATE OF M.P. Vs. OM PRAKASH GUPTA

JUDGEMENT

(1.) FEELING aggrieved by the order passed by the Madhya Pradesh Administrative Tribunal, the respondent No. 2, whereunder allowing the claim petition of the contesting respondent No/1, the order dated 12 -1 -2000, placing him under suspension had been quashed, the State of Madhya Pradesh, the employer has now approached this Court seeking redress praying for quashing of the impugned order dated 31 -1 -2000, passed by the respondent No. 2, the Tribunal.

(2.) WE have heard the learned Government Advocate in support of the writ petition as well as the learned counsel representing the contesting respondent No. 1, and have carefully perused the record.

(3.) IT may be noticed that in the order dated 4 -2 -1998. passed by the Governor while reinstating the respondent No. 1 in service it had been indicated that the further orders in the matter relating to the suspension will be passed after the conclusion of the proceedings pending before the criminal Court of the competent jurisdiction.