M. NAGALAKSHMI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) Petitioner is working as Junior Special Education Teacher. She was placed under suspension by order dated 16.05.2018 pending initiation of disciplinary proceedings. The said suspension is reviewed from time to time. On 09.08.2019, suspension from service was further extended, valid up to 06.02.2020. On 02.03.2020, Review Committee Meeting was held and a decision was taken to further extend period of suspension. Accordingly, on 03.03.2020, order of extension of suspension was passed. This order is challenged in the present writ petition.

(3.) Petitioner also challenges the initiation and continuation of disciplinary proceedings against her. However, during the course of arguments, learned counsel for the petitioner seeks leave of the Court to confine the prayer in the writ petition to further extension of suspension and grievance against initiation and continuation of disciplinary proceedings to be left open to be urged after conclusion of the disciplinary proceedings. Leave as sought for is granted.