BADRUD DOJA Vs. HEAVY ENGINEERING CORPORATION

JUDGEMENT

(1.) This writ application is directed against an order dated 25-2-1984 as contained in Annexure-1 to the writ application whereby and whereunder the petitioner was placed under deemed suspension with effect from 18-2-1984.

(2.) The fact cf the matter lies in a very narrow compass.

(3.) The petitioner allegedly is a member of a voluntary organisation known as Milli Talimi Mission which runs and marages certain Institutions. On or about 5-2-1984, a criminal case was initiated against the petitioner under Sections 406, 409 and 120-B of the Indian Penal Code, inter alia alleging therein that the petitioner has defaloated a sum of Rs. 2 lakhs and fifty thousands. In the said criminal case, no charge-sheet has been submitted as yet.