ANIL BARMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. U.K. Nair, learned counsel for the petitioner as well as Mr. U.K. Das, learned SC, Social Welfare Department (SWD).

(2.) The petitioner is aggrieved by order dated 09.09.2011 (Annexure-13) issued by the Govt. of Assam in the SWD under the signature of the Secretary. By the said order, the petitioner was placed under suspension pending drawal of the departmental proce-eding. The ground on which the petitioner has been placed under suspension is the action in modifying the accounts payee cheques to bearer cheques without the approval of the Deputy Commissioner, Sonitpur who was one of the signatories of the said accounts payee cheques. The total number of the cheques modified in that manner is 546 and the amount involved is 78,54,200/-. For a ready reference the impugned notification dated 09.09.2011 is quoted below: <FRM>Judgement_1129_GAULT2_2013.htm</FRM>

(3.) This Court while entertaining the writ petition by order dated 13.09.2011 suspen-ded the impugned order dated 09.09.2011 and thus, the said order could not be given effect to. In the meantime, the petitioner has been served with charge sheet dated 01.10.2011 with the following charges: