NETAI CHANDRA DAS Vs. UNION OF INDIA ORS.

JUDGEMENT

(1.) This application under Sec. 19 of the Administrative Tribunals Act, 1985, was admitted on 8.11.1988.

(2.) It is the case of the applicant that in 1969 while he was working as a V. P. Clerk at Siliguri Post Office, he was placed under suspension with effect from 18.8.69. According to the applicant no charge -sheet was issue against him nor any disciplinary proceeding was started against him. Instead thereof the Postal authorities lodged a complaint with the Siliguri Police alleging that the applicant had committed breach of trust. The applicant alleges that the allegations were all false and baseless. It is the further case of the applicant that the police had also failed to draw up charge -sheet against him. Inspite of this, the applicant has been kept under suspension.

(3.) After long 13 years by Memo No. Fl/F2/VP/Slg/69 -70 dated 11.2.82, the Superintendent of Post Office, Darjeeling District, revoked the order of suspension dated 18.8.69 inflicted on the applicant in exercise of his powers under clause (c) of sub -rule 5 of Rule 10 of the C.C.S. (C.C.A.) Rules, 1965 (vide Annexure -Al). After the revocation of the order of suspension the applicant was permitted to join his duties and at present he is posted at Mirick post office under the Darjeeling Division.