OM PRAKASH KAPOOR Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition was moved challenging the order of suspension dated December 18, 1980, being Annexure 'G' to the petition, on behalf of Om Prakash Kapoor, Deputy Manager (Administration), Braithwaite & Co. Limited.

(2.) It appears that in view of the report submitted by the Cental Bureau of Investigation, Government of India, that a criminal case has been instituted against the Deputy Manager (Administration) of the Company, the petitioner was suspended with immediate effect and he was directed to be paid 50% of the salary by the said order of suspension dated December 18, 1980.

(3.) When this writ petition was moved before me by Mr. S.K. Kapoor, learned Advocate appearing on behalf of the petitioner, in presence of Mr. R.M. Chatterjee, learned Advocate for the respondent Company and Mrs. Archana Sengupta, learned Advocate for the Union of India, this Court after passing a reasoned order, inter alia, directed the Managing Director of the respondent Company to dispose of the representation dated July 14, 1992 and pass appropriate order in terms of the Judgment in the case of Devendra Pratap Narain Rai Sharma v. State of Uttar Pradesh, reported in 1962-I-LLJ-266 which has been followed by D. Basu, J. (as His Lordship then was) in the case of Jatindra Nath Mondal v. State of West Bengal, reported in A.I.R. 1968 Cal. 461.