MAHESH KUMAR SHARMA Vs. CHIEF GENERAL MENAGER MPMKKV

JUDGEMENT

(1.) Heard with consent.

(2.) The petition has been preferred by the petitioner being aggrieved by the order dated 25.2.2015 (Annexure P/1), whereby the suspension period of the petitioner has been treated as Karyabhar (on duty) and withheld the salary of the suspension period.

(3.) The petitioner is working in the office of respondents as Office Assistant, Grade-II in the Distribution Center Karhal, Sheopur. The petitioner was suspended on 01.07.2011 and departmental enquriy was initiated by the respondents. Nothing against the petitioner in the departmental enquiry surfaced, therefore, vide order dated 19.2.2015 (Annexure P/2), minor penalty of censure has been inflicted and suspension period has been treated as Karyabhar.