BENULAL DUTTA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner has filed the present petition seeking direction to the respondents to pay full pay, allowances and other consequential benefits by treating him reinstated, by quashing the disciplinary proceedings and also the order dated 17th August, 2012 passed by the Chief Engineer, PWD (Roads), Meghalaya, Shillong.

(2.) Briefly stated, the facts leading to the filing of the present petition are that the petitioner joined as Junior Engineer, PWD, Tura Sub-Division, Meghalaya on 1st October, 1976. The petitioner stated that he rendered the service diligently, faithfully and without any blemish.

(3.) It is further stated by the petitioner that after serving the respondents for 18 years, he was placed under suspension vide order dated 25th August, 1994. After a gap of about more than one year, a show cause notice dated 8th September, 1995 was served upon the petitioner under Rule 9 of the Assam Service (Discipline and Appeal) Rules, 1964 (as adopted by the Government of Meghalaya) read with Article 311 of the Constitution of India.