R N SINGH Vs. STATE OF C G

JUDGEMENT

(1.) THE present writ petition filed under Article 226/227 of the Constitution of India impugns the show cause notice dated 08.10.1996 (Annexure P/l) and further the Petitioner seeks a writ of mandamus against the Respondents to consider his case for grant of promotion to the post of the Commercial Tax Officer from the date the Petitioner's juniors have been promoted, together with consequential benefits like seniority, back wages etc. along with interest at the rate of 18% per annum. This petition was filed on 06.02.2003.

(2.) THE admitted facts in nutshell are that, the Petitioner was appointed as Sales Tax Inspector by order dated 21.01.1972. In 1976 a departmental enquiry was initiated against him on certain acts of misconduct. On 06.06.1980 the disciplinary authority passed an order stopping four increments with cumulative effect.

(3.) ON 23.10.80 (Annexure P/4) a second departmental enquiry on different charges of misconduct was initiated against the Petitioner. ON 22.12.86 the disciplinary authority passed an order removing the Petitioner from service. The Petitioner filed an appeal before the State Government. ON 23.06.87 the State Government allowed the appeal, set aside the order of removal and directed reinstatement of the Petitioner (Annexure P/5). The Petitioner joined his duties after his reinstatement and the Commissioner of Sales Tax regularized the service by order dated 09.07.87 (Annexure P/6).