- (1.) HEARD learned counsel for the appellant. This intra court appeal is directed against the order of single bench dated 14th August, 2012, whereby writ petition filed by the petitioner/appellant, challenging his order of suspension as well as charge sheet, has been dismissed.
(2.) SUBMISSION of learned counsel for appellant is that from the enquiry report dated 18th May, 2012, it is clear that report was given in favour of appellant, but without considering the enquiry report, a charge sheet has been issued against the appellant, which is not legal and proper. He further submitted that appellant also made a complaint against the Inspecting Party, but without taking any action against the Inspecting Party, an action has been taken against the appellant. He, therefore, submitted that at least the respondent corporation be directed to take a decision on the enquiry report first before proceeding further in the matter. We have considered the submissions of learned counsel for appellant and also the reasons assigned by the Single Bench for dismissing of the writ petition. Single Bench has refused to interfere in the order of suspension as well as quashing of charge sheet. However, Single Bench has already observed that if there are allegations against the Inspecting Party, then necessary proceedings will be initiated against them. Single Bench has also directed the CMD to look into the aforesaid aspect on receipt of copy of the order. In these circumstances, we find that reasons assigned by the Single Bench for dismissal of the writ petition are absolutely just and legal and no interference in the same is called for. The interest of appellant has already been protected by the observations made by Single Bench in the impugned order. In these circumstances, we find no merit in this intra court appeal and the same is, accordingly, dismissed in limine. Stay application No. 12515/2012 is also dismissed.;