2020 LAB. I. C. 3814 ::AIROnline 2020 Mad 1233

Madras High Court

Hon'ble Judge(s): A P Sahi , C.J. AND Senthilkumar Ramamoorthy , J

Constitution of India , Art.311— Suspension - Revocation of - Delinquent, Junior Engineer [Electrical Grade I], suspended on ground of demanding illegal gratification - Criminal proceedings initiated against delinquent - Charge sheet issued after five months and four days of suspension - Criminal proceeding pending against delinquent wherein delinquent prosecuted for corruption - No absolute rule in respect of validity of suspension orders from perspective of duration, especially when such suspension is in context of pending criminal proceeding - Revocation of suspension on ground that it is prolonged, unsustainable - Directions issued to Chief Judicial Magistrate to conclude proceeding within four months. (Para 7 11)