JAYDEEP KUMAR DEY Vs. ZILLA PARISHAD

JUDGEMENT

(1.) The writ Petitioners are members of the South Andaman Zilla Parishad. The writ Petitioners appear to espouse the cause of some engineer employees of the Zilla Parishad suspended by the Adhyaksha of the Zilla Parishad, but it is not an altogether vicarious complaint.

(2.) There was a vigilance enquiry conducted against some employees of the Zilla Parishad and following the preliminary report, such employees have been suspended by orders passed by the Adhyaksha in two cases and by the Chief Executive Officer, at the instance of the Adhyaksha, in the other case.

(3.) The Petitioners say that the decision to suspend the employees was not made by the Zilla Parishad and the Adhyaksha having been elected to the post from the among the members of the Zilla Parishad, the Adhyaksha can have no greater authority than the Zilla Parishad as a collective body.