S.J.MUKHOPADHAYA, J. - (1.) THE petitioner, who is in the services of the Respondent Heavy Engineering Corporation (H.E.C.) was implicated in a CBI case. A charge sheet was filed against him in the Court of Special Judge, CBI, Ranchi under Sections 120B, 420, 468 and 471, IPC read with Section 13(2) and 13(1)(d) of the PC Act. In the aforesaid ground, the Deputy General Manager (ACD), the disciplinary authority, placed the petitioner under suspension under Rule 20B, until disposal of the case, by order dated 30th January, 1991.
(2.) IN the present case, the petitioner has challenged the order of suspension, as is being continued for more than ten years. The respondents have taken plea that the order of suspension was passed by the competent authority. It was issued because of the pendency of the criminal case, which is still pending. The request of the petitioner for revocation of suspension cannot be considered.
(3.) MR . A.K. Sinha, senior counsel for the respondents submitted that long period of suspension because of pendency of criminal case, cannot be a ground to set aside the order of suspension, held by the Supreme Court in the case of Allahabad Bank and Another v. Deepak Kumar Bhola, reported in (1997) 4 Supreme Court Cases 1.;