SUBRATA GANGOPADHYAY Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 27th June, 2008 passed by a learned Single Judge of this Court whereby and where under the said learned Judge dismissed the writ petition on merits.

(2.) A writ petition was filed by the appellant herein claiming withdrawal and/or cancellation of the suspension order dated 23rd April, 2005 issued by the respondent General Manager (Finance), Bharat Sanchar Nigam Limited, Calcutta Telephones specially in view of the fact that the CBI authority after completion of the investigation in respect of a criminal offence submitted chargesheet against some persons but net against the appellant herein.'

(3.) It has been urged on behalf of the appellant that since CBI authority did not implicate the petitioner in the pending case after completion of the investigation, the order of suspension issued earlier by the concerned authority on 23rd April, 2005 cannot continue and same should be withdrawn immediately. -