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Judgment
By the present writ petition, the petitioner seeks quashment of the impugned suspension order dated 10.06.2026 (Annexure P/1), passed by respondent No.3/Collector, District Jashpur, whereby the petitioner has been placed under suspension.
Learned counsel appearing for the petitioner submits that the petitioner, who is presently working as Medical Lab Technologist and was assigned the charge of Prabhari M.L.T., Blood Centre, District Hospital, Jashpur, is aggrieved by the suspension order dated 10.06.2026 (Annexure P/1), passed by the Collector, District Jashpur. He submits that though the petitioner submitted his detailed reply, the same has not been properly considered. He, therefore, prays that the petitioner may be permitted to submit a fresh representation seeking revocation of suspension before the competent authority, and the writ petition be disposed of with a direction to consider and decide the same within a stipulated period.
Learned State counsel fairly submits that if the petitioner submits a fresh representation before the competent authority/ respondent No.3, the same shall be considered and decided in accordance with law.
I have heard learned counsel for the parties and perused the documents available on record.
Considering the nature of the grievance raised by the petitioner and the submission made by learned State counsel, the petitioner is granted liberty to submit a fresh comprehensive representation before the competent authority- respondent No.3/ Collector, District Jashpur seeking revocation of suspension. If such representation is submitted, the respondent No.3 shall consider and decide the same by passing a reasoned and speaking order, strictly in accordance with law, preferably within a period of 50 days from the date of submission of the representation.
With the aforesaid direction and liberty, the present writ petition stands disposed of.