DIPAK KUMAR DUTTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner seeks quashing of an order dtd. 9/5/2017 of the Director and Disciplinary Authority and an order passed by the Appellate Authority on 27/11/2018 and a communication dtd. 29/1/2019. By the impugned orders, the Disciplinary Authority, in exercise of the powers conferred under Rule 43 Chapter VI of the Institute Bye-Laws read with Rules 13 and 15 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965, imposed the penalty of compulsory retirement on the petitioner from the service of Maulana Abul Kalam Azad Institute of Asian Studies with immediate effect.

(2.) The petitioner was working in the post of Administrative-cum-Finance Officer in Maulana Abul Kalam Azad Institute of Asian Studies (MAKAIAS), an autonomous Institute under the Ministry of Culture, Government of India on the date of issue of the impugned letter.

(3.) The case sought to be made out by the petitioner, as argued by the learned counsel appearing for the petitioner, is that the petitioner registered several complaints against the then Director of MAKAIAS, Dr. Sreeradha Dutta. The petitioner made the complaints against Dr. Sreeradha Dutta to the Secretary, Ministry of Culture with regard to financial irregularities committed by the Director.