AKAN BALA SAHARIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HUSBAND of the petitioner, namely, Dimbeswar Saharia retired from service in February 2002 while working as Lat Mandal. He died on 30.05.2005.

(2.) PENDING drawal of departmental proceedings, husband of the petitioner was suspended with immediate effect by an order dated 01.08.1997 passed by the Deputy Commissioner, Darrang. Charge-sheet was submitted against the husband of the petitioner on 29.08.1997 and an enquiry was conducted with regard to the charges framed.

(3.) AGAINST the said order dated 19.01.1998, an Appeal was preferred before the respondent no. 2, who, by his order dated 30.06.1999 holding that penalty of dismissal was very harsh, altered the penalty imposed by withholding 3 annual increments with cumulative effect.