OMPRAKASH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) In this writ application the petitioner has challenged the order of suspension dated 11th July, 1994 (AnnexureD of the writ petition). The petitioner has, inter alia, prayed for a writ in the nature of mandamus commanding the respondents Nos. 2 to 5 and each one of them, their servants and agents to withdraw, cancel and/or rescind the aforesaid order of suspension and also directing the respondents to allow the petitioner to resume his duty and to pay full back wages from 10-10-1993 till the date of joining.

(2.) The petitioner joined the services of Calcutta Port Trust as a Sweeper and was attached to the Health Sec. in the Department of Chief Medical Officer, Calcutta Port Trust.

(3.) On 24th March, 1994 the petitioner was served with a charge-sheet dated 24th March, 1994 issued by the Chief Medical Officer and Disciplinary Authority wherein three articles of charges were levelled against the petitioner. The said charge-sheet has been annexed to the writ petition as AnnexureB. By an order of suspension dated 11th July, 1994 (AnnexureD of the writ petition) the petitioner was placed under suspension with immediate effect.