- (1.) Heard Shri R.K. Ojha, learned senior counsel assisted by Shri Ashish Kumar Ojha for the petitioner, Shri Azad Khan, learned standing counsel for the respondent no. 1 and Shri C.B. Yadav, learned senior counsel assisted by Shri Nisheeth Yadav for the respondent no. 2.
(2.) The petitioner in this writ petition is seeking quashing of the order dated 26.2.2015 whereby she has been placed under suspension with a further prayer that a direction be issued to the respondent no. 2 to constitute a proper committee as required under section 4 of the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 read with judgment of the Supreme Court in the case of Vishakha Dev Vs. State of Rajasthan.
(3.) The contention of the petitioner is that she has made allegations of sexual harassment against the respondent no. 3 in which an enquiry has already been instituted. The submission is that the order of suspension has been passed by way of counter blast to implicate the petitioner on false allegations. A further submission has been made by learned senior counsel that the order of suspension is ante dated and infact the petitioner had continued to discharge her duty even upto 2nd March. From a perusal of the impugned order of suspension it is noticed that there are several allegations which are of a very serious nature relating to causing loss to the Government exchequer of an amount about Rs. 2,00,000/-. There are further allegations of causing loss about Rs.19,000/- by over writing. There are also allegation of misappropriation of several sums. There are also allegations of misappropriation of funds of about Rs.11,00,000/- and about Rs. 14,00,000/- also. All these allegations are of a very serious nature relating to financial irregularities.;