STATE OF MADHYA PRADESH Vs. SATYA NARAYAN DUBEY

JUDGEMENT

(1.) This intra court appeal takes exception to the interlocutory order of the learned Single Judge dtd. 19/4/2022 passed in W.P. No.26621/2021 whereby the effect and operation of order of suspension dtd. 13/8/2021 and the appellate order rejecting the appeal dtd. 12/11/2021 (Annexure P/13) are stayed by the learned Single Judge.

(2.) At the outset, learned Deputy Advocate General placed reliance on a Division Bench judgment of this Court reported in 2011 (2) MPLJ 206 [State of M.P. Vs. Ashok Sharma (Dr)] to contend that against the interim order staying the suspension order, a writ appeal is indeed maintainable.

(3.) Shri Amit Seth, learned Deputy Advocate General for the appellants/State submits that under Rule 9(1)(a) of M.P. Civil Services (Classification, Control and Appeal) Rules 1966 (in short, 'CCA Rules'), an employee can be placed under suspension by the competent authority, if inquiry, investigation or trial is pending against him.