RONGURA, Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. A.R Malhotra, learned counsel for the petitioner and Mr. C. Zoramchhana, learned Addl. Advocate General for the State respondents. 1. The petitioner's prayer in the present writ petition is to set aside and quash the impugned Order dated 23.09.2019 by which he was imposed with the penalty of "compulsory retirement", to the extent that it denies payment of gratuity to the petitioner.

(2.) The petitioner's case in brief is that a departmental proceeding was drawn up against the petitioner, who was a Deputy Commissioner in the Excise and Narcotics Department, Govt. of Mizoram, on the charge of misappropriation of Government money amounting to approximately Rs. 1.76 crores, while functioning as Superintendant of Excise & Narcotics, Serchhip District, during August 2010 to January 2017.

(3.) The Enquiry Officer in his Enquiry Report found that the charge of misappropriation of Rs. 1.76 crores was proved against the petitioner in the Disciplinary Proceedings. The petitioner was given an opportunity of submitting a representation against the Enquiry Report, which the petitioner submitted.