RAJIV KR. SINGH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) HEARD Mr. S Sen, learned counsel for the petitioner and Mr. H Kharmih, learned GA appearing for the respondents No.1 -5.

(2.) BY this writ petition, the petitioner is assailing the order dated 31.10.2012 passed by the Director General of Prisons, Meghalaya, Shillong rejecting the appeal filed by the petitioner against the order dated 08.02.2012 that the period of suspension is to be treated as ''not on duty ''. It is an admitted fact that by an order dated 28.03.2002 passed by the Inspector General of Prisons, Meghalaya, Shillong, the petitioner was placed under suspension with immediate effect pending disposal of disciplinary proceeding. Later on, the suspension order was revoked by an order passed by the Additional Director General of Prisons dated

(3.) THE respondent i.e. the Director General of Prisons, Meghalaya, Shillong under his letter being No.PRI.D.P./8/2002/ dated Shillong, the 7th November, 2013, furnished parawise comments to the present writ petition to Mr. AH Hazarika, Govt. Advocate (P), Meghalaya High Court, Shillong. A copy of the said letter dated 07.11.2013 had been placed before this Court and placed in the file of the present writ petition and marked as X -I for identity. For easy reference, the said letter dated 07.11.2013 is quoted hereunder: -