Pramodd Kumar Sharma Vs State Of Chhattisgarh And Ors

Chhattisgarh High Court 20 Jul 2018 Writ Petition (S) No. 4700 Of 2018
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (S) No. 4700 Of 2018

Hon'ble Bench

P. Sam Koshy, J

Advocates

Manoj Kumar Sinha, Ashutosh Pandey

Final Decision

Disposed Of

Judgement Text

Translate:

P. Sam Koshy, J

1. The challenge in this petition is to the order of suspension dated 02.07.2018 passed by the respondent No.2.

2. The ground of challenge by the petitioner is that the petitioner has been falsely implicated in the criminal case and that his name did not reflect in

the original FIR but has been subsequently added at the time of filing of charge sheet. He further submits that the petitioner has not been arrested and

placed in custody for more than 48 hours so as to place an employee under suspension.

3. Learned counsel for the petitioner further submits that against the order of suspension, the petitioner has already preferred an

objection/representation on 05.07.2018 to the respondent No.2 which has not been decided till date.

4. Taking into consideration the period lapsed from the date of filing of representation on 05.07.2018 and the present writ petition having been filed on

07.07.2018, this court is of the opinion that the present writ petition, at this juncture, is pre-matured to entertain by this court.

5. Given the aforesaid facts and circumstances of the case, this court is of the opinion that ends of justice would meet if this petition is disposed of

with a direction to the respondent No.2 to decide the pending representation of the petitioner dated 05.07.2018 as expeditiously as possible. It is

ordered.

6. Accordingly, the writ petition stands disposed of.

From The Blog
Supreme Court to Rule on Multi-State Societies in IBC Cases
Oct
25
2025

Story

Supreme Court to Rule on Multi-State Societies in IBC Cases
Read More
Supreme Court: Minors Can Void Property Sales by Guardians
Oct
25
2025

Story

Supreme Court: Minors Can Void Property Sales by Guardians
Read More