STATE OF ARUNACHAL PRADESH Vs. DEBASHIS DEY

JUDGEMENT

(1.) Heard Mr. Subu Tapin, learned Senior Government Advocate, Arunachal Pradesh. Also heard Mr. Dicky Panging, learned counsel appearing for the respondents.

(2.) The instant writ appeal has been preferred by the State of Arunachal Pradesh aggrieved by the judgment and order dtd. 9/11/2023 passed by the learned Single Judge in WP(C) 391 (AP)/2023.

(3.) The factual matrix in brief are that vide order dtd. 29/10/2022 petitioner who was a Private Secretary (Establishment) in the office of the Arunachal Pradesh Public Service Commission (APPSC), Arunachal Pradesh, Itanagar was placed under suspension pending initiation of departmental proceeding. By order dtd. 29/10/2022 issued by the Secretary of Arunachal Pradesh Public Service Commission (herein after APPSC). The said suspension was extended by orders dtd. 25/1/2023 and 24/7/2023 exercising power under Rule 10(6) of the CCS (Classification Control and Appeal Rules 1965) (CCS/CCA Rules).