RAJIV RANJAN VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has approached this Court with several prayers, however, Mr. Saurabh Shekhar, learned counsel for the petitioner at this juncture confines his prayer for a direction to the respondents to conclude the departmental proceeding within a specific period and if the same is not concluded, the suspension of petitioner be revoked.

(3.) As per the factual matrix, pursuant to the notification published in the employment exchange for appointment of stenographers under respondent- Department, the petitioner and another person namely, Sushri Suchita Ekka applied for the same and upon found suitable for the job, they were selected and appointed vide office order dtd. 23/8/1988 to the said post. Thereafter, on false allegation that appropriate selection process was not followed, the petitioner was suspended vide order dtd. 8/6/2019 and subsequently, removed from service vide order dtd. 18/6/2019. Aggrieved thereto, the petitioner preferred a representation before the respondent-authorities for consideration of his case. Subsequently, a departmental meeting was held on 3/2/2020, in presence of respondent No. 3 and other Officers of the concerned Department, whereby it was decided that a prima facie case of illegal appointment of petitioner is proved but as the due process of law has not been followed while removing the petitioner from service, the order dtd. 18/6/2019 was recalled and petitioner was taken back into service vide order dtd. 13/2/2020. Thereafter, on the basis of recommendation made in the meeting dtd. 3/2/2020, a fresh departmental proceeding was initiated against the petitioner and vide order dtd. 19/2/2020, the petitioner was put under suspension. Though the enquiry has already been concluded and the enquiry report has been submitted by the Enquiry Officer but till date neither the final order has been passed nor the order of suspension has been revoked.