ASHOK KUMAR SAHU Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr P.K.Goswami and Mr B.K. Sharma, learned senior advocates for the petitioner and Mr K.K. Mahanta, learned Central Govt. Standing Counsel and Mr BJ. Talukdar, learned Govt. Advocate for the State of Assam.

(2.) The petitioner, Shri Ashok Kumar Sahu joined Indian Police Service in the year 1975 as direct recruit. He was selected for the Assam Meghalaya Joint Cadre and at the relevant time he was serving as Inspector General of Police (OSD), Assam. On 30th April, 1997 the petitioner addressed the following letter seeking voluntary retirement:

(3.) After the issuance of the said notice some show cause notices were issued by the Govt. of Assam and thereafter vide order dated 4.6.97 the petitioner was placed under suspension and the Memorandum of Chargesheet dated 9.7.97 was initiated. According to the petitioner on 22.9.97 he received the following notification dated 8th September, 1997 issued by the Govt. of Assam.