Uttarakhand High Court
WPSS/1615/2025 on 15 October, 2025
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
Office Notes,
reports, orders
SL. or proceedings
Date COURT'S OR JUDGES'S ORDERS
No or directions and
Registrar's order
with Signatures
WPSS No. 1615 of 2025
Hon'ble Manoj Kumar Tiwari, J
1. Ms. Pushpa Joshi, learned Senior
Counsel assisted by Ms. B.D. Pande, learned
counsel for the petitioner.
2. Mr. Narayan Dutt, learned Standing
Counsel for the State of Uttarakhand.
3. Mr. Rajendra Dobhal, learned Senior
Counsel assisted by Mr. Shubhang Dobhal,
learned counsel for respondent nos. 4 & 5.
4. Petitioner is serving as Lecturer in a
Government aided college, namely, Janta
Inter College, Rudrapur, District Udham
Singh Nagar. He has been put under
suspension vide order dated 12.09.2025.
The charge against the petitioner is that an
ex-student of the concerned college became
pregnant because of intimacy developed by
petitioner with her, which led her to commit
suicide.
5. Learned Senior Counsel appearing for
the petitioner submits that petitioner has
been falsely implicated because of internal
politics of the College; there is no material
or basis whatsoever, for implicating
petitioner in the matter, it is not known
whether any ex-student of petitioner
committed suicide or that she was
pregnant; no FIR has been lodged by
parents or family members of the student,
who allegedly committed suicide and the
matter has been blown out of proportion,
based on anonymous complaint made by
someone, who claims to be friend of the
deceased.
6. Learned Senior Counsel for the
petitioner submits that it is a case of witch
hunting and petitioner is ready to face
departmental enquiry, however, in the
absence of any material, suspension order
cannot be sustained.
7. Learned Senior Counsel for the
respondent relied upon a judgment
rendered by Hon'ble Supreme Court in the
case of U.P. Rajya Krishi Utpadan Mandi
Parishad & others vs. Sanjiv Rajan, reported
as 1993 Supp (3) SCC 483.
8. Law is well settled that suspension is
no punishment, however, suspension cannot
be ordered for drop of a hat as held by
Hon'ble Supreme Court in the case of State
of Orissa vs. Bimal Kumar Mohanty,
reported as (1994) 4 SCC 126.
9. In the present case, although a serious
charge has been levelled against the
petitioner, however, there is no material to
support such charge.
10. Mr. Rajendra Dobhal, learned Senior
Counsel for the respondent produced in
Court a complaint written by Chairman,
Enquiry Committee of Janta Inter College,
Rudrapur, District Udham Singh Nagar, to
the In-charge Inspector, Police Station
Rudrapur.
11. The said complaint was lodged on
19.09.2025, which reveals that In-charge
Inspector, Kotwali, Rudrapur was informed
about some anonymous letter received in
the Office of Manager of the concerned
Institution, on 06.06.2025.
12. Learned Senior Counsel for the
petitioner appears to be right in submitting
that Management is involved in witch
hunting and is trying to create false
evidence to implicate the petitioner.
13. Let counter affidavit be filed within four
weeks.
14. List this case on 12.12.2025.
15. Till the next date of listing, impugned
suspension order 12.09.2025 shall remain
stayed. However, disciplinary enquiry, if
initiated against the petitioner, shall go on.
16. Stay application (IA No.1 of 2025)
stands disposed of.
(Manoj Kumar Tiwari, J)
15.10.2025
Aswal
