(1.) The petitioner has come to this court with a plea that he was working as District Organizer. He was later on transferred and adjusted as Field Publicity Officer. The further fact is that the respondent-authorities formed an opinion that the petitioner had mis-appropriated some amount. An enquiry was initiated. Ultimately an order annexure A was passed. This order reads as under :-
(2.) The petitioner came to this court. Writ petition No. 14 of 1978 was filed. The petitioner, however, withdrew the writ petition as he was given an assurance that his grievances would redressed if a representation is filed. A representation was filed on 19.3.1986. An order was passed. The order by which petitioner was put at lower post was vacated. So far as order regarding depositing of Rs. 285-00 was concerned that was sustained. So far as suspension period is concerned that period was ordered to be treated as leave of the kind due. The further fact is that on 18.9.1986 even the amount of Rs. 285/- deposited by the petitioner was ordered to be refunded. Annexure E was passed. This reads as under:-
(3.) The petitioner submits that when nothing was found due from the petitioner and when a finding was recorded that the petitioner has not mis-appropriated the amount he having been given clean chit, no adverse order could be passed for the period of suspension. The amount which he had deposited as mis- appropriated amount was not only ordered to be refunded but petitionr was paid interest also.