KASHMIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner is seeking quashing of the suspension order of the petitioner dtd. 21/10/2016, endorsed on 24/10/2016 (Annexure P-2) and order dtd. 9/1/2020, endorsed on 23/1/2020 (Annexure P-14).

(2.) The petitioner was appointed as Sub Inspector in the respondent- department in the year 2001. Thereafter, he was promoted to the post of Inspector in the year 2009. While the petitioner was posted as P.R. Incharge in Julana Centre, FIR No.280 dtd. 30/9/2016, under Ss. 379 / 420 / 467 / 468 / 471 read with Sec. 120-B IPC was registered against him at Police Station Julana (Annexure P-1). Consequent upon registration of said FIR, vide order dtd. 21/10/2016 (Annexure P-2) passed by the Director, Food and Supplies, Haryana, petitioner was placed under suspension w.e.f.30/9/2016. In the criminal case, regular bail was granted to the petitioner vide order dtd. 18/1/2017 (Annexure P-3). Thereafter, charge sheet dtd. 26/9/2017 (Annexure P-4) was issued to the petitioner under Rule 7 of the Haryana Civil Services (Punishment and Appeals) Rules, 2016. To this charge sheet, petitioner gave his reply (Annexure P-5).

(3.) Learned counsel for the petitioner has argued that earlier, the petitioner had approached this Court by filing CWP No.33777 of 2019 and sought quashing of the impugned suspension order and release of subsistence allowance. The said petition was disposed of by this Court vide order dtd. 4/12/2019 (Annexure P-13) by giving direction to the respondents to consider and decide the claim of petitioner for revocation of suspension in accordance with law. Finally, vide order dtd. 9/1/2020, endorsed on 23/1/2020 (Annexure P-14), claim of the petitioner has been rejected. Hence, the petition. Heard.