DEBRABRATA DEV MISHRA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. BC Das, learned senior counsel for the petitioner. Also heard Ms. P Bhattacharjee, learned Standing counsel, Education Department.

(2.) THE petitioner who is a Laboratory Assistant of (DIET), Barpeta, Howly, was placed under suspension on 03.11.2004 pending drawal of disciplinary proceeding. A charge sheet was laid on 25.01.2005 against the petitioner alleging forging of signature of his superior authorities. The suspension order was revoked on 13.10.2006. As it would appear from the final order passed on 21.07.2007 by the Director, SCERT, the petitioner had admitted the allegations of tempering of official documents and forging of signatures.

(3.) BY the said order dated 21.07.2007, the period of suspension was treated as on duty for all purposes and the Principal, DIET was directed to take necessary action for disbursement of salary for the period under suspension. However, till date he has not been paid the salary for the period from 03.11.2004 to 13.10.2006.