SURUJ GURUNG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This intra-Court appeal has been filed by the appellant, challenging the order, dtd. 16/5/2023, passed by the learned single Judge in WP(c)224(AP)2023, whereby, the writ petition has been dismissed.

(2.) The appellant as writ petitioner, had filed WP(c)224(AP)2023, challenging the order, dtd. 12/10/2022, issued by the Chief Secretary to the Government of Arunachal Pradesh, Itanagar, vide Memo. No. PERS-12/17/2022/386; whereby, the petitioner who is an APSC (Selection Grade) Officer and working as Joint Secretarycum-Controller of Examination, Arunachal Pradesh Public Service Commission(APPSC), Itanagar, has been placed under suspension in exercise of powers conferred under Sub-rule(1) of Rule 10 of the Central Civil Services(Classification, Control and Appeal) Rules, 1965, with immediate effect on contemplation of a disciplinary proceeding against the petitioner in connection with paper leakage case of Arunachal Pradesh Public Service Commission Assistant Engineer(Civil) Examination, 2022.

(3.) Assailing the aforesaid suspension order and the subsequent extensions made by the State Government; the appellant/petitioner had contended that since no memorandum of charges have been served upon him before the expiry of 90 days from the date, he was initially placed under suspension; he could not have been placed under suspension by the subsequent orders of extension issued beyond 90 days.