SHIV CHARAN LAL BAIRWA Vs. STATE

JUDGEMENT

(1.) COUNSEL submits that petitioner was placed under suspension vide order dt. 02/02/2008 (Ann.2) on account of criminal case (FIR-23/2008) being registered for offences punishable under Prevention of Corruption Act. He further submits that even charge sheet has not been filed; and the trial is lingering on and may take its own course while he is facing agony of suspension for almost 3 years having rolled by now.

(2.) COUNSEL submits that State Government issued a circular dt.07/07/2010 constituting a Committee to consider suspension of such public servants under suspension for last more than three years for review/reconsideration ? and despite representation made pursuant thereto, the Committee has not taken a decision for review so far.