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Judgment
The Appellant is an employee of the State Government. A charge of misappropriation of government money was made and two criminal cases were instituted, i.e., Vigilance case Nos. 15 of 1996 and 28 of 1996. Both the cases are pending. A departmental proceeding was also initiated in which an Enquiry Officer has already been appointed.
The Appellant moved this Court for quashing his suspension order on the ground of delay in disposal of the criminal cases and departmental proceeding. The learned Single Judge denied the relief vide order dated 2 December, 2002 in C.W.J.C. No. 10558 of 2002.
Learned Counsel for the Appellant says that since six years have elapsed, the suspension order of the Petitioner be quashed. The learned Judge noticed the statement made in the counter affidavit that charge has been furnished to the Appellant and proceeding has been started. Moreover charges are serious in nature and as such, the Court is not inclined to interfere with the order impugned.
Dismissed.