SURENDRA KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioner, in this writ petition, has. prayed for quashing the order dated 17th October, 2006 (Annexure -7), whereby the petitioner has been awarded punishment of censure for the year 2005 -06, withholding of leave encashment of 25 -26th April, 2005 on account of absent from duty and withholding of salary for the period of suspension.

(2.) IT has been stated that against the said order, the petitioner preferred the departmental appeal before the Secretary, Water Resources Department, Government of Jharkhand, as far back as on 6th December, 2006, but even after lapse of about two years, no order has been passed. It has been submitted that the petitioner is due to retire in the month of November, 2008 and if the order is not' quashed before his retirement, the petitioner will have to face difficulty in getting his proper dues of service period as well as retiral benefits.

(3.) CONSIDERING the submissions made by learned counsel for the parties, this writ petition is disposed of, directing the Secretary, Water Resources Department Respondent NO.2, to dispose of the petitioner's appeal by a reasoned order within a period of three weeks from the date of receipt/production of a copy of this order.