LAWS(GAU)-2013-11-52

RAMESH CH. BHATTACHARYYA Vs. STATE OF ASSAM

Decided On November 07, 2013
Ramesh Ch. Bhattacharyya Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) The challenge in this writ petition is the order of penalty of compulsory retirement from service passed against the petitioner pursuant to a departmental proceeding. The appellate authority has also rejected the departmental appeal preferred by the petitioner against the penalty of compulsory retirement. The brief facts leading to filing of the instant writ petition are as follows:

(2.) When the matter rested thus, the petitioner by his letter dated 13.3.2007 addressed to the Principal of the College requested for relieving him from the duties and responsibilities of SA and to allow him to work as UDA. In the letter, there was a reference to the letter dated 13.3.2007 addressed to the petitioner by the Principal of the College. In the letter, the petitioner raised objection in respect of official procedure being followed relating to certain official works. He also questioned issuance of semi official letter by the Principal/Administrator, which according to him was not the correct official procedure. The letter also pointed out the alleged financial irregularities in respect of payment of bills, more specifically bills dated 7.3.2007 and order dated 8.3.2007. He also raised objection regarding payment of bills to the engaged advocate.

(3.) It is because of the aforesaid revelations made by the petitioner to the Principal of the College, he was issued with a charge-sheet dated 8.5.2007 by the Principal-cum-Secretary of the College. It will be pertinent to mention here that the charge- sheet was issued in the letter head of the Principal of the College. The charges leveled against the petitioner are as follows: