PRADIP KUMAR DEV MAHANTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The principal grievance raised in this petition is with regard to an order dtd. 30/7/2018 by which, the petitioner has been removed from service after a disciplinary proceeding. The petitioner has also prayed for certain other reliefs, including release of service benefits and arrears of pay.

(2.) There is a chequered history of this case, including previous rounds of litigation.

(3.) The facts, as projected by the petitioner are that he was working as a Doctor under the Health Department, State of Assam. In course of his service, the petitioner was put under suspension vide an order dtd. 16/3/1989 followed by a disciplinary proceeding. The suspension was, however, revoked and the petitioner was reinstated in service and posted as Medical and Health Officer-I (M&HO-I) at the Bokajan CHC, Karbi Anglong in an existing vacancy. The petitioner claims to have submitted joining report on 31/7/2000, however, the charges were not handed over and no duties were allotted to him. It is submitted that the joining report was accepted by the KAAC vide order dtd. 11/1/2001.