MD. NASIB ALI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a writ of certiorarified mandamus to quash the suspension order dtd. 25/9/2012 issued by the second respondent.

(2.) Heard Mr. N. Jotendra, learned senior counsel, appearing for the petitioner and Mr. Shyam, learned Government Advocate.

(3.) The case of the petitioner is that while he was working as Barkandaz in Electrical Division No.1, PWD, Manipur, the petitioner was placed under suspension by an order dtd. 25/9/2012 of the second respondent under Rule 10 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 in connection with FIR No.138(8)2012 registered under Ss. 468, 471 and 420 IPC. According to the petitioner, the said FIR was registered in connection with a complaint dtd. 27/8/2012 lodged by the then Superintending Engineer, Electrical Circle, PWD, Manipur for the alleged withdrawal of Rs.5,39,174.00 fraudulently from the Account No.32178814953 of State Bank of India, Manipur University Branch by using forged office orders, certificates, bill vouchers and other fake documents in the name of one fictitious person namely Keisham Biren Singh, S.O., Grade-I as provisional gratuity in the month of March, 2012 in which the petitioner was also put as one of the accused along with seven others in the said FIR.