R.SUNDAR BHASKAR Vs. ADDITIONAL CHIEF SECRETARY TO GOVERNMENT RURAL DEVELOPMENT AND PANCHAYAT RAJ (E2) DEPARTMENT

JUDGEMENT

(1.) The petitioner was appointed as a Junior Assistant in 1989 and was promoted as Block Development Officer in 2015. He was due for retirement on 30.11.2019. According to the petitioner, during his tenure he had not come under any audit objections or faced any vigilance complaints in discharge of his duties.

(2.) On the eve of his retirement, the second respondent placed the petitioner under suspension vide Proceedings dated 28.11.2019. The suspension order states that the petitioner had committed serious irregularities during installation of Awareness Boards under the Component Waste Management Scheme under the "Swacch Bharat (Gramin) Mission" Scheme for the year 2017 in Shoolagiri Block.

(3.) According to the petitioner, he was not functioning as Block Development Officer in Shoolagiri Block on 01.01.2017 and he was posted to the said Block only on 02.05.2017. Therefore, he was unnecessarily charged with the act of misconduct which has no basis at all. On the basis of certain factual averments, the suspension order is put to challenge in this writ petition.