HEIGRUJAM INAOBI SINGH Vs. STATE OF MANIPUR THROUGH THE COMMISSIONER

JUDGEMENT

(1.) HEARD Mr.Iswarla, learned counsel for the petitioner and also Mr.Jagat, learned GA appearing for the respondents.

(2.) BY this writ petition, the petitioner is assailing the suspension order dated 06.09.2010 for placing the petitioner under suspension. The fact leading to filing of the present writ petition is very simple. The petitioner working as Male Health Supervisor was put under suspension vide order of the Director, Health Services, Manipur, being No.P/43/2008 -MISC/DHS(A) dated 06.09.2010 w.e.f. 15.08.2010. Even after a long period of two years and some months from the date of passing the order, the authorities concerned have not yet started the departmental enquiry nor trial of the criminal case under FIR No.27(8) 2010, Jiribam P.S. has started.

(3.) THIS court in Jinna Abdur Rahim Vs State of Assam & Ors : 2002 (3) GLT 498 interfered with the long suspension for more than 4 1/2 years because of non initiation of departmental enquiry and finalization of the criminal case. Para 7 and 12 of the GLT in Jinna Abdur Rahim's case (supra) read as follows: