DHANAI RAM VERMA Vs. STATE OF A. P.

JUDGEMENT

(1.) Heard Mr. J. Jini, learned counsel for the petitioner and Mr. S. Tapin, learned Senior Government Advocate appearing for all the respondents.

(2.) The case of the petitioner, in brief, is that while he was serving as Duftry in the Department of Art and Culture, Naharlagun, a criminal complaint was lodged against the petitioner which was registered as Naharlagun P.S. Case No. 19/2012 alleging that the petitioner has prepared fake allotment orders and the signature of the Director was forged. The petitioner was thereafter placed under suspension by an order dtd. 10/2/2012, under Rule 10 (1) of the Central Civil Services (Classification and Appeal) Rules, 1965. The order of suspension of the petitioner was extended from time to time. In the meanwhile, the competent authority had also grant sanction for prosecution vide order dtd. 6/3/2014. It is projected that the petitioner had participated in the inquiry conducted by the Crime Branch, Police Station (SIT). Thereafter, the suspension of the petitioner was not extended and on representation submitted by the petitioner, by order dtd. 29/8/2016, the suspension of the petitioner was revoked by the Director, Art & Culture, Government of Arunachal Pradesh. While in service, the petitioner superannuated on 30/4/2023.

(3.) The petitioner submitted all the relevant documents for processing of his pension. It is projected that the petitioner had applied for grant of No Objection Certificate from the Deputy Commissioner, Capital Complex, Itanagar and Vigilance Clearance Certificate from the Secretary, Department of Vigilance, Government of Arunachal Pradesh. The Deputy Commissioner, Capital Complex issued a No Objection Certificate dtd. 28/4/2023, to the petitioner and the Under Secretary (Vigilance), Government of Arunachal Pradesh had also issued a Vigilance Clearance Certificate dtd. 25/5/2023, to the petitioner.