SWETA BHARTI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has approached this Court with a prayer for quashing of Memo No.4/Ma.Sa./Ra. Aarop/423/2021/2278, Ranchi dtd. 3/12/2021 (Annexure-4), whereby and whereunder in purported exercise of powers under Rule 9 (1) (ka) and (ga) of Jharkhand Government Servant's (Classification Control and Appeal) Rules, 2016, the petitioner has been put under suspension in contemplation of departmental enquiry and further has been directed to report at South Chhotanagpur Divisional Commissioner, Ranchi.

(2.) The case of the petitioner lies in a narrow compass. The petitioner joined the services in the State of Jharkhand as Child Development Officer in the year, 2000 and she was posted at various districts in the State of Jharkhand during the service career and lastly she was posted as District Social Welfare Officer, Ranchi w.e.f. 28/1/2021. She remained to discharge her duties to the full satisfaction of her superiors and with utmost sincerity. It is specific case of the petitioner that while she was posted in Ranchi, she was put under suspension on 3/12/2021 in contemplation of the Departmental Proceeding. Aggrieved by the said order of suspension dtd. 3/12/2021, the present writ petition has been filed.

(3.) Mr. Indrajit Sinha, learned counsel for the petitioner confines his prayer to the extent that order of suspension be declared bad in law on the ground that even the currency of the suspension order should not exceed three months without issuance of show cause notice or any charge-sheet though the same has been done in the instant case but no reasons have been assigned for extension of currency of suspension beyond three months. Learned counsel places heavy reliance on the reported judgment of Hon'ble Apex Court in the case of Ajay Kumar Choudhary, reported in (2015) 7 SCC 291. He further submits that petitioner a lady is suffering from great hardship due to the order of suspension and extension of currency of suspension order without assigning any reasons.