TILAK SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. U. Bhuyan, learned Counsel for the Petitioner. The Respondents 1 and 2 are represented by Ms. B. Das, learned Government Advocate. Mr. D. Barua, learned CGC appears for the Accountant General (AG).

(2.) 1 The Petitioner, who retired from service on 28.2.2001 as an LDA of the Tezpur Mahkuma Parishad, has filed the instant petition to challenge the penalty order dated 21.9.2004 (Annexure-P) inflicted in pursuant to a disciplinary proceeding which started with the suspension of the Petitioner on 29.5.1985. He also seeks a direction on the Respondents for payment of his pensionary dues and his arrear pay and allowances.

(3.) 1 A few months after the Tribunal's order dated 21.10.2000, the Petitioner was reinstated in service by order dated 22.2.2001. But no order for payment of his arrear pay and allowances was passed and it was deferred. Then seven days later, on reaching the age of superannuation, the Petitioner was superannuated from service w.e.f. 28.2.2001.