SANJAY KUMAR SAVITA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Saurabh Shekhar, learned counsel for the petitioner and Mr. Abhay Prakash, learned A.C. to A.A.G. for the respondents.

(2.) The petitioner has preferred this writ petition for quashing the order dated 04.10.2010 contained in Annexure-9 to the writ petition and the appellate order dated 11.06.2014 contained in Annexure12.

(3.) The writ petitioner submits that the petitioner has joined as an Assistant Engineer in the year 1987 and he was discharging his duty on the said post from the date of his appointment. It is contended on behalf of the petitioner that the petitioner has appeared in departmental examination in which he has been declared successful in the year 1991 itself. When the petitioner was posted as Assistant Engineer in Road Sub Division-II, Road Division, Dhanbad, he was put under suspension vide order dated 17.11.2008. The departmental proceeding was initiated against the petitioner. During the intervening period, it was directed that the petitioner will be entitled to get subsistence allowance in terms of provisions of Rule 96 of the Service Code. The petitioner was served with memorandum of charge alleging therein that the petitioner has committed irregularities in the payment of labourers and as such he has committed financial irregularities. Other charges related with the irregularity committed by the petitioner in the matter of payment in violation of Rules 226 and 227 of the Public Works Accounts Code.