VIRENDRA NARAYAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner is a State employee, who served in Culture Department, and retired from the post of Assistant Director on 30/9/2023. Five days before his retirement, an order was passed on 25/9/2023, whereby, the petitioner was put under suspension. The same day, a charge sheet was also issued against him, containing two charges in respect of the same allegation. Petitioner has challenged the suspension order, and also the charge sheet in this writ petition.

(2.) Learned counsel for the petitioner submits that on a complaint, Preliminary Enquiry was held. However, in the said Preliminary Enquiry, none of the allegations made against the petitioner were found to be proved. The report of the Preliminary Enquiry is enclosed as Annexure-10 to the writ petition.

(3.) Learned counsel for the petitioner has drawn our attention to an order issued by the State Government on 18/7/2019, which provided for re-examining the matter. It is the contention of learned counsel for the petitioner that the matter was not re-examined any further, and no Preliminary Enquiry was held, and straight away the charge sheet was issued against the petitioner on 25/9/2023, and he was also put under suspension on the same day in the absence of there being any material.