PAWAN KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for following main relief(s):

(2.) Precisely, the facts of the case, as emerge from the record are that the petitioner, who was working as an Assistant Professor (Dance-Kathak) in Education Department was placed under suspension vide order dtd. 31/8/2024 (Annexure P-1) under sub-rule (1) of Rule 10 of the CCS(CCA) Rules, 1965 (hereinafter, 'Rules'), in view of disciplinary proceedings contemplated against him, on account of complaint filed by girl students of JLNGC of Fine Art, Loharah, Shimla. Subsequently, the petitioner came to be issued charge sheet under Rule 14 of the Rules and at present, departmental enquiry is underway against the petitioner

(3.) In nutshell, grouse of the petitioner, as has been highlighted in the petition and further canvassed by Mr. Vishwa Bhushan and Ms Anuja Mehta, learned counsel for the petitioner, is that though, in terms of rule-10(6) of the Rules, suspension is required to be reviewed after 90 days, in case of petitioner, suspension order was n t reviewed within the statutory period of 90 days, as such, suspension of the petitioner, done vide order dtd. 31/8/2024, deserves to be revoked.