1997 LAB. I. C. 3173 ::1997 SriLJ 282 ::(1997) 8 ServLR 619

Jammu And Kashmir High Court

Hon'ble Judge(s): R. C. Gandhi , J

Constitution of Jammu and Kashmir , S.126— Jammu and Kashmir Civil Service (Classification, Control and Appeal) Rules (1956) , ControlandAppeal)Rules(1956), R.31— Suspension from service - Allegations that petitioner has misappropriated amount by preparing false remittance - Departmental inquiry against petitioner not completed and petitioner remaining under suspension for about 13 years - Breach of Government instructions attached to R. 31 of 1956 Rules - Order of suspension, set aside. (Para 7 8)