MOHAMMAD IQBAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.

(2.) Petitioner who is working on the post of Junior Assistant under the Municipal Council, Malerkotla has filed the instant petition assailing the order dated 28.10.2020 (Annexure P-4) whereby he has been placed under suspension.

(3.) Counsel submits that the order of suspension has been passed on the basis that the petitioner having been involved in a FIR had remained in jail for the period 15.11.2018 to 28.11.2018 and since such factum had not been brought to the notice of the employer, departmental proceedings were contemplated.