2009 LAB. I. C. 2655 ::(2009) 4 AndhLD 87

Madhya Pradesh High Court

Hon'ble Judge(s): Ghulam Mohammed, Sanjay Kumar , JJ

( A ) Police Act (5 of 1861) S. 7 — Suspension pending enquiry — Validity — Respondent working as reserved Sub-Inspector — He was incharge of the special party forest base affected with extremist activities at relevant time — Charged for leaving special party forest base without sanction of leave by depositing pistol and handing over leave application with medical certificate in inward section of District police office — Leaving special party forest base unless leave is sanctioned not permissible — High Court however declined to express any opinion with regard to legality of allegations pending enquiry — Interference by State Administrative Tribunal with order of suspension passed by competent authority is improper particularly when authorities have got power under R. 8 of the APCS (CCA) Rules 1991 to place an employee under suspension pending enquiry. Constitution of India, Art. 309. A. P. Civil Services (Classification, Control and Appeal) Rules (1991), R. 20. (Paras161718)