KANHU CHARAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) D .K. Sahu, J 1. Succinctly stated, the applicant while serving as an Establishment Officer in Group -B service in the office of the Director, FARD, Orissa has been put under suspension under impugned order dated 22.10.2011 at Annexure -2. It reads as follows:

(2.) THE respondents have filed a counter. It is submitted that the applicant has committed various irregularities during his incumbency of Section Officer of purchase section from 01.12.2005 to 30.08.2010. So, the Vigilance Department has registered a vigilance case against him and advised to put the applicant under suspension. The authority after due consideration has put the applicant under suspension pending drawal of a departmental proceeding.

(3.) IT appears from the counter that the alleged misconduct relates to the period from 01.02.2005 to 23.08.2010 while the applicant was serving as a Section Officer. He was promoted to the next higher rank vide order dated 29.01.2011. So, he has not been continuing in the post of Section Officer, in which capacity he is alleged to have committed misconduct since end of January, 2011, whereas the impugned order of suspension has been passed on 22.10.2011.