Sagar Shantilal Karpe vs Municipal Corporation Of Greater ...
2022 Latest Caselaw 5409 Bom

                                                 13-oswpl13816-2022


AGK

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         ORDINARY ORIGINAL CIVIL JURISDICTION

           WRIT PETITION (L) NO. 13816 OF 2022


Sagar Shantilal Karpe                   ...Petitioner
        V/s.
Municipal Corporation of Greater
Mumbai, through its Commissioner
And Anr.                                ...Respondents



Mr. M. D. Lonkar with Ms. Advaita M. Lonkar for the
petitioner.
Ms. Rupali Adhate for respondent nos. 1 and
2/MCGM.


                        CORAM: DIPANKAR DATTA, CJ &
                               M. S. KARNIK, J.

                        DATE:       JUNE 14, 2022

P.C.:

1. The petitioner was placed under suspension by an order dated 12th November 2021, in contemplation of disciplinary proceedings. On 31st May 2022, a charge-sheet has been drawn up and served upon him. The only point that would require examination at this stage is whether the respondents have recorded sufficient reasons for continuing the suspension beyond the period of issuance of charge-sheet in tune with the judgment and order of the Supreme Court in Ajay Kumar Choudhary v Union of India reported in (2005) 7 SCC

291.

13-oswpl13816-2022

2. Ms. Adhate, learned advocate appearing for the respondents seeks time to obtain instructions.

3. Stand over to 28th June 2022.

           Digitally
                         (M. S. KARNIK, J.)                       (CHIEF JUSTICE)
           signed by
           ATUL
ATUL       GANESH
GANESH     KULKARNI
KULKARNI   Date:
           2022.06.15
           18:50:21
           +0530