TILESWAR DUTTA Vs. STATE OF ASSAM & ORS.

JUDGEMENT

(1.) Heard Mr. P. Kataki, learned counsel for the petitioner. Also heard Mr. B. Gogoi, learned Standing Counsel, Finance Department, Mr. C. Baruah, learned Standing Counsel, Accountant General and Mr. A. Chetry, learned Standing Counsel, Pension and Public Grievances Department, Government of Assam.

(2.) By way of this petition under Art. 226 of the Constitution of India, petitioner seeks a direction to the respondents to pay him full pensionary benefits w.e.f. the date of his retirement.

(3.) Case of the petitioner is that he was serving as Treasury Officer under the Finance Department, Government of Assam. While serving as Treasury Officer, Nagaon, petitioner was placed under suspension vide Government notification dated 17.07.1993. Thereafter, show cause notice under Rule 9 of the Assam Services (Discipline and Appeal) Rules, 1964 read with Art. 311 of the Constitution of India was issued to the petitioner by the disciplinary authority on 09.12.1993 on the following charges:-