Punjab-Haryana High Court
Rajender Kumar vs . Oriental Insurance Company Limited, on 24 February, 2011
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.3376 of 2011
Rajender Kumar Vs. Oriental Insurance Company Limited,
New Delhi & others
Present: Mr.Brijender Kaushik, Advocate,
for the petitioner.
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RANJIT SINGH, J.
The petitioner is an accused of allegation of sexual harassment, for which FIR has also been registered against him. The enquiry has been directed and so the respondents have placed the petitioner under suspension. Counsel submits that this is a stigma and that petitioner has already been held guilty. This cannot be so and is a misconceived appreciation. Suspension neither would involve any stigma nor would be any punishment as alleged. There is no valid ground to interfere in the order of suspension passed by the respondents.
Dismissed.
February 24, 2011 ( RANJIT SINGH ) ramesh JUDGE