S.MANGLEMJAO SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Anjan Prasad Sahu, learned Advocate appearing for the petitioner; Shri Niranjan Sanasam, learned GA appearing for the State respondents and Shri W. Darakishwor, learned Sr. PCCG appearing for the Union of India.

(2.) The validity and correctness of the order dated 04.11.2019 passed by the Hon'ble Tribunal in O.A. No.042/00338 of 2019 is under challenge in this writ petition and in addition thereto, the petitioner has prayed for issuing a writ of certiorari or any other appropriate writ to quash and set aside the impugned departmental enquiry pending for more than one year and also to issue a writ of mandamus or any other appropriate writ to direct the respondents to release the pensionary benefits of the petitioner.

(3.) Facts and circumstances as narrated in the writ petition are, in short, that the petitioner is an ex-IPS Officer who had served as the Inspector General of Police (Zone-III), Government of Manipur and had retired on attaining the age of superannuation on 29.02.2016. After a lapse of more than two years from the date of his retirement, a departmental enquiry was ordered to be initiated against him and accordingly, an Enquiry Officer was appointed to conduct the enquiry into the charges framed against him vide order dated 09.04.2018 issued by the Department of Personnel and Administrative Reforms (Personnel Division), Government of Manipur. Thereafter, a letter dated 5.5.2018 was issued informing him that a preliminary/ regular hearing would be held on 18.05.2018 and that the petitioner should attend the same.