RABINDRA NATH KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This case was heard at length on 04.02.2016. Though it is tagged with two other cases i.e. WP(C) Nos. 1843/2013 and 4200/2014 filed by the same petitioner, since this case has been heard, Court is of the view that it would be proper to take up this case for disposal independently.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of notification dated 22.08.2012 passed by the Commissioner and Special Secretary to the Govt. of Assam, PWD (Building and NH) by which penalties of censure and withholding of 1 (one) increment with cumulative effect were imposed on the petitioner.

(3.) Case of the petitioner is that he had entered service in the Public Works Department (PWD) as Assistant Engineer in the year 1983. In the course of his long service career he had earned successive promotions. Ultimately, he was promoted to the post of Superintending Engineer.