VIJAY KUMAR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Petitioner, an employee of the Defence Estates Organization, was working as SDO-I in the said Organization in its office at Rajouri. Disciplinary proceedings were pending against him pertaining to the date of the occupation of land measuring round about 921 kanals 15 marlas by Vector Force at Awantipura. Furthermore, disciplinary proceedings were also contemplated against him in connection with:

(2.) The petitioner, vide order No. 15/226/ADM/DE/NC/Conf/2 dated 3rd of October, 2011, was placed under suspension.

(3.) The requirement of Rule 10 Sub-rule 6 of Central Civil Services (Classification, Control and Appeal) Rules hereinafter referred to as 'CCS Rules' is that for extending the period of suspension, the order of suspension has to be reviewed before its expiry by the competent authority on the recommendation of the Review Committee.