SUKHETO CHISHI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr A. Zhimomi, assisted by Ms. H. Jakhalu, learned counsel for the [petitioner and Mr L.S. Jamir, learned Addl. iSr. Government Advocate for the respondents.

(2.) The case in brief is that, while the petitioner was functioning as Sr. Treasury Officer at Dimapur, he was placed under suspension by order No. FIN/TA/4-4/98/ A, dated 17.8.98. Following the suspension, a disciplinary proceeding was drawn against the petitioner vide memorandum (Bated 13.8.98 enclosing herewith the Article of charges framed against the petitioner. The statement of Article of charges against the petitioner are as follows:- <FRM>JUDGEMENT_216_GAULT2_2002Html1.htm</FRM>

(3.) Subsequently by another Office Memorandum No. FIN/TA/4-4/98 dated 18.8.98, the Article of Charge No. 2 against the petitioner was dropped. The remaining Article of Charge against the petitioner is only charge No. 1.