JAWAHARLAL DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE petitioner, working as Junior Engineer in the Public Works department (PWD) is aggrieved by the order of penalty imposed on him pursuant to a departmental proceeding. The penalty imposed is recovery of the amount, which the department allegedly sustained because of misconduct on the part of the petitioner.

(2.) THE petitioner who entered into the services of the PWD way back in 1985 was placed under suspension by order dated 25. 6. 1999 pending drawl of departmental proceeding. Thereafter Annexure-1 charge sheet dated 21. 12. 1999 was issued bringing altogether 4 charges against the petitioner, which are quoted below:

(3.) AFTER issuance of the charge sheet, the petitioner was reinstated in service upon revocation of the order of suspension. The order of reinstatement stated about reinstatement of the Assistant Executive engineer involved in the same irregularity for which the petitioner was charged.