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Judgment
The present writ petition has been filed by the petitioner seeking following reliefs :-
“(i)That, this Hon’ble Court may kindly be pleased to set-aside the impugned suspension order dated 19.06.2025 and also to issue direction to the respondent authorities to consider the representation and to reinstate the petitioner in his service with all consequential benefit at the earliest in the interest of justice
(ii)Any other relief which may be suitable in the facts and circumstances of the case, may also be granted. ”
Learned counsel for the petitioner submits that the petitioner was working on the post of Personal Assistant in the respondent department and was discharging his duties sincerely and regularly. He submits that on the basis of FIR No. 38/2025 registered by EOW/ABC, Raipur, Chhattisgarh, the petitioner was placed under suspension vide order dated 19.06.2025. Thereafter, the petitioner was granted bail vide order dated 11.11.2025 passed by this Court in M.Cr.C. No. 9006/2025.
Learned counsel further submits that despite lapse of more than one year from the registration of the FIR, the investigation has not yet been concluded and the suspension order dated 19.06.2025 has not been revoked. It is further submitted that the petitioner has repeatedly approached the concerned authorities and submitted representations seeking revocation of the suspension order and his reinstatement in service. Learned counsel submits that respondent No.1 has also issued a letter dated 16.07.2026 to respondent No.3 directing further proceedings for revocation of the suspension order and reinstatement of the petitioner; however, no consequential action has been taken by the concerned authority till date. The petitioner, therefore, prays that a direction may be issued to the competent authority to consider and decide his representation seeking revocation of the suspension order dated 19.06.2025 and reinstatement in service within a stipulated period.
Learned State counsel submits that if any representation submitted by the petitioner is pending consideration before the competent authority, the same shall be considered and decided in accordance with law, on its own merits, within a reasonable period.
Heard learned counsel for the parties and perused the material available on record.
Considering the limited prayer made by learned counsel for the petitioner and without expressing any opinion on the merits of the case, this petition is disposed of with a direction to the competent authority/respondent no. 3 to consider and decide the petitioner's pending representation seeking revocation of the suspension order dated 19.06.2025 and reinstatement in service, in accordance with law, on its own merits, taking into consideration the facts and circumstances of the case, including the letter dated 16.07.2026 issued by respondent No.1, as expeditiously as possible, preferably within a period of 30 days from the date of receipt of a copy of this order.
It is made clear that this Court has not expressed any opinion on the merits of the petitioner's claim for revocation of suspension or reinstatement in service. The competent authority shall take an independent decision strictly in accordance with law and applicable rules/instructions.
With the aforesaid observation and direction, the writ petition stands disposed of.