No. DE/3739-41, dated 21-8-1971.It has been observed that suspension cases are not receiving the attention which they deserve, Government attaches great importance to the cases of this nature thereby requiring prompt disposal at all levels. Contrary to this, it has been noted that cases of this nature are delayed abnormally covering a period of years.This type of negligence in such important cases involving government loss does not reflect well on the Department and more specially on the Head Office which has to deal with the Government. In order to effect expeditious disposal and to achieve immediate results in such cases it is enjoined upon all concerned that prompt disposal of such cases should be ensured at all levels for which a special watch should be kept in dealing with such cases and all such cases should be dealt with on "PRIORITY" basis.It is further emphasized upon all concerned that any violation of these instructions would be viewed seriously and may be followed by taking disciplinary action against the defaulters.
