- (1.) A. H. Zaidi, J. Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) AS desired by the learned counsel for the parties I decide this case finally at this stage. Learned counsel for the petitioner submits that order dated 6-4-1996, whereby the petitioner has been suspended from the post of Bill Clerk/officiating Head Clerk is liable to be set aside on the ground that in the said order it has not been indicated that the disciplinary proceedings were either under contemplation or proceeding against him. In support of his submission learned counsel for the petitioner has placed reliance on the decision in the case of Pijush Kanti Banerjee v. Union of India, 1981 (1) SLJ 371 and Channamalappa Kallappa v. S. M. Kegur, (1969) SLR 882 (Mys ). In the said decisions it has been held that the order of suspension should indicate that at the time of passing of the order either the enquiry was under contemplation or the proceeding against the delinquent employee was pending, as an employee cannot be kept under suspension perpetually.
(3.) I In the present case, In the Impugned order only thIs much has been IndIcated that In the matter of payment of G. P. F. to the teachers, IrregularItIes were commItted and petItIoner was found prIma fade guIlty In the same. It was not stated that dIscIplInary proceedIng was eIther under contemplatIon or proceedIng agaInst hIm. In view of the said facts and law laid down in aforesaid decisions the impugned order of suspension dated 6-4-1996 is liable to be quashed. Writ petition succeeds and is allowed, the order dated 6-4-1996 is quashed.;