OKRAM IBOMCHA SINGH Vs. J. SURESH BABU, IAS

JUDGEMENT

(1.) By this Contempt Petition, the petitioner is praying for initiating contempt proceedings against the respondent Nos. 1 and 2 under the Contempt of Courts Act, 1971 for non compliance of the Judgment and Order dated 14-11-2019 passed in WP(C) No. 613 of 2018.

(2.) The petitioner joined the Medical Health Services as Medical Officer in the year 1993. By an order dated 6-10- 2015, the petitioner along with another person was appointed on promotion to the post of Manipur Health Services, Special Grade on the recommendation of a Departmental Promotion Committee in association with the Manipur Public Service Commission and was posted as Director, Health Services. The Manipur Health Services (2nd Amendment) Rules, 2014 (herein after Rules of 2014) governs the service condition of the petitioner.

(3.) A disciplinary proceeding was initiated against the petitioner and therefore, the Department of Personnel and Administrative Reforms (Personnel Division) by an order dated 13-4-2017 placed the petitioner under suspension with immediate effect. The petitioner filed WP(C) No. 634 of 2017 challenging the suspension order on the ground that his suspension was not reviewed before the expiry of 90 days as provided under CCS (CCA Rules, 1964). WP(C) No. 634 of 2017 was disposed of by an order dated 10-11-2017 allowing the writ petition and the order of suspension dated 13-4-2017 was set aside. Thereafter, the Department of Personnel and Administrative Reforms (Personnel Division) issued an order dated 1st December, 2017 revoking the suspension order with immediate effect and without prejudice to the disciplinary or criminal proceedings initiated against him.