R.S. DHUL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner who was originally working as a Tehsildar and later on promoted as District Revenue Officer was placed under suspension on July 24, 1991. He approached this Court with a grievance that he had been placed under suspension without any basis and even a charge-sheet had not been issued to him. Vide order dated August 9, 1991, the Motion Bench directed the issue of notice of motion to the respondents, and subsequently the petition was admitted. Ultimately, the petitioner was served with a charge-sheet on September 6, 1991 to which he submitted his reply on October 9, 1991. During this interregnum he was promoted as District Revenue Officer vide orders dated September 24, 1991 with effect from March 15, 1982.

(2.) At the hearing today, Mr. Sibal states that enquiry officer has been appointed by the Govt. vide order dated January 27, 1992. He further states that the enquiry proceedings shall be conducted expeditiously. He further states that in case the petitioner co-operates, the entire proceedings shall be completed within four months from today. In view of this position, Mr. Monunta does not press this petition at this stage.

(3.) In view of the above, it is directed that the enquiry proceedings shall be completed on or before June 26, 1992. In the event of enquiry proceedings not being completed by the said date, without any justifiable cause, the order of suspension dated July 24, 1991 shall automatically cease to operate.