GOVIND PRASAD Vs. STATE OF M P

JUDGEMENT

(1.) REGARD being had to the similitude in the controversy involved in the matter, the above cases were heard analogously together and a common order is being passed. The facts of W.P. No.8513/11(s) are being narrated as under :

(2.) THE petitioner before this Court has filed the present petition being aggrieved by an order of suspension dated 15.10.2011.

(3.) THIS court is of the considered opinion that that once a departmental enquiry has been instituted in respect of the petitioner's absence and also in respect of the certificate submitted by the petitioner, the petitioner shall certainly be having a right to submit all documents before the Inquiry Officer, who is conducting the departmental enquiry and, therefore, the question of interference by this court in the matter of pending departmental enquiry does not arise. However, keeping in view the totality of the circumstances of the case and also the interim order passed on 21.10.11, the suspension order dated 15.10.11 is hereby set aside and the respondents are directed to conclude the departmental enquiry at an early date as expeditiously as possible. The respondents shall also be free to pass appropriate order regarding period of suspension after the conclusion of the departmental enquiry in accordance with law.