RABINARAYAN SETHI Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE instant writ application has been filed against the judgment and order dated 12.4.2005 passed by the Orissa Administrative Tribunal, Bhubaneswar dismissing the O.A. No.1768 of 1999 filed by the petitioner.

(2.) THE brief facts of the case are that the disciplinary proceedings were initiated against the petitioner vide order dated 7.11.1983 while he was working as Progress Assistant by submission of charge -sheet. He was also placed under suspension under contention of enquiry vide order dated 9.8.1983. The three charges leveled against him were as under : "(i) Unauthorisedly including the name of affluent person of his native village as beneficiary under E.R.R.P. Scheme in contravention of the provisions of the said scheme. (ii) Negligence of duty and disobedience of instructions of B.D.O., Jajpur and (iii) Unauthorized absence from duty without application.

(3.) THEREAFTER the appellate authority vide order dated 17.6.1999 directed that the period of suspension of the petitioner -delinquent officer from 9.8.1983 till his re -instatement shall be treated as such.