MANAGING DIRECTOR Vs. SHAMBHU PRASAD GUPTA

JUDGEMENT

(1.) The challenge in the present appeal is to an order passed by the learned Single Bench on 13th September, 2017, whereby the suspension of the respondent herein i.e. writ petitioner was set aside.

(2.) Some facts are necessary before we deal with the contentions of the parties. The writ petitioner was posted as District Manager, Rewa vide order dated 18.11.2016 but on 14.07.2017 he was transferred to Singrauli. In the same order one Mr. R.B. Tiwari was ordered to be posted as In-Charge District Manager by canceling his earlier transfer order dated 07.07.2017. The writ petitioner filed a Writ Petition before this Court challenging his transfer in Writ Petition No.11116/2017 whereby this Court stayed the order of transfer on 1.8.2017.

(3.) In pursuance of the said order of the transfer, the writ petitioner submitted his joining report on 008.2017. It is thereafter, on 11.08.2017, the petitioner was suspended on account of negligently handling of onion received at Rewa. It is the said suspension order, which was challenged by the writ petitioner before this Court in Writ Petition No.12440/2017, leading to the order impugned in the present appeal.