MIRPE TATO Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. T. T. Tara, learned counsel for the petitioner and Mr. S. Tapin, learned Senior Govt. Advocate representing the State respondents.

(2.) This writ petition has been filed with the following prayers:-

(3.) The writ petitioner who is an Arunachal Pradesh Civil Service, Sr. Grade (for short, 'APCS (Sr. Grade) officer was put under suspension on 13.02.2018 pending contemplated disciplinary proceeding against the petitioner. The suspension of the petitioner was extended by another order of suspension dated 12.05.2018 for a period of 6 (six) months w.e.f. 13.05.2018 which was extended by another order of suspension dated 09.11.2018 for a period of 6 (six) months. Though, thereafter, there appears to be another order of suspension issued by the respondent authorities, the writ petitioner has not annexed that suspension order in the writ petition; and, the subsequent order referred to and annexed in the writ petition is the order of suspension dated 29.10.2019 placing the writ petitioner under suspension for another 180 days w.e.f. 04.11.2019 which was again followed by yet another order dated 09.06.2020 placing the petitioner under suspension for another 180 days w.e.f. 28.05.2020. Thereafter, again no further suspension order has been annexed by the writ petitioner but it is submitted by the learned counsel appearing for the petitioner as well as Mr. S. Tapin, learned Sr. Govt. Advocate that the respondent authorities have passed another order of suspension dated 19.11.2020 putting the petitioner under suspension for another 180 days. Therefore, the petitioner, as on date, is under suspension. In the meanwhile, on initiation of a departmental proceeding, a Memorandum of Charges dated 27.05.2019 is stated to have been served upon the petitioner on 08.06.2019.