TAMIYO TATAK Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) In this Writ Petition, under Article 226 of the Constitution of India, the petitioner Shri Tamiyo Tatak, put to challenge the Order No. PERS-15/93/39, dtd. 19/7/2021, issued by the Chief Secretary, Government of Arunachal Pradesh, Itanagar and signed by Secretary (personnel) to the Govt. of Arunachal Pradesh, under Sub-Rule (6) of Rule-10 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965. It is to be mentioned here that, vide impugned order, the Chief Secretary, Government of Arunachal Pradesh has extended the period of suspension of the petitioner for a further period of 90 days w.e.f. 20/7/2021 to 17/10/2021, in exercise of powers conferred under the Rule-10 (6) of the CCS (Classification, Control and Appeal) Rules, 1965. It is also to be mentioned here that, the petitioner was also deemed to be suspended with effect from the date of detention, i.e. 21/4/2021, in terms of Sub-rule (2) (a) of Rule 10 of the Central Civil Services (Classification, Control and appeal) Rules, 1965, vide order dtd. 30/4/2021, Memo No. PERS-15/93/689 issued by the Chief Secretary, Government of Arunachal Pradesh and signed by Secretary (personnel) to the Govt. of Arunachal Pradesh.

(2.) The factual background leading to filing of the present writ petition is briefly stated as under:-

(3.) Heard Mr. D. Panging, learned counsel for the petitioner and also heard Mr. S. Tapin, learned Senior Government Advocate for the respondent.