STATE OF HARYANA Vs. SUMAN DUTTA On 20 September, 1999

Open iDraf

State Of Haryana v. Suman Dutta

State Of Haryana
v.
Suman Dutta

(Supreme Court Of India)

........ | 20-09-1999

G.B. Pattanaik, J.

1. Leave granted.

2. This appeal by the State of Haryana is directed against an interim order passed by the High Court of Punjab & Haryana at Chandigarh in CWP No. 10493 of 1998, staying the order of termination. The positive case of the State is that the respondent did not pass the necessary examination in shorthand and typing. We are not expressing any opinion as to whether the services of an employee could be terminated for not passing the shorthand and typewriting test, but we are clearly of the opinion that the High Court erred in law in staying the order of termination as an interim measure in the pending writ petition. By such interim order if an employee is allowed to continue in service and then ultimately the writ petition is dismissed, then it would tantamount to usurpation of public office without any right to the same. We, therefore, set aside the impugned order of the High Court staying the order of termination. Needless to mention, the High Court will decide the writ petition on its own merits without being in any way influenced by our interfering with the impugned order.

3. The appeals stand disposed of accordingly.