BHUPATI RANJAN MUDOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. K. Medhi, learned counsel for the petitioner as well as Mr. Upadhya, learned State counsel.

(2.) The petitioner presently serving as the Block Development Officer (BDO) in Pachim Nalbari Development Block, is aggrieved by Annexures -8 and 18 notifications dated 20.11.2010 and 20.11.2010 respectively. By the first notification, while providing that the petitioner would continue to hold the office of the BDO in the same capacity, it has further been provided that he would continue to do so without any financial power. By the second notification, a second enquiry officer has been appointed to enquire into the charges brought against the petitioner. such a course of action was adopted in view of the purported inconsistency in the report submitted by the earlier enquiry officer on conclusion of the enquiry.

(3.) The petitioner has also prayed for release of his salary for the period of 09.04.2008 to 04.05.2010. Another prayer made in this writ petition is to provide full salary in the revised scale of pay. The petitioner has also prayed for giving him full charge of the post being held by him.