S.J.MUKHOPADHAYA AND LAKSHMAN URAON, JJ. - (1.) THE writ petitioner -appellant while posted as Block Development Officer, Kataiya, Gopalganj, he was incharge of certain projects. For certain allegations, he was suspended by Departmental Order No. 5424, dated 18th April, 1991. After remaining under suspension for more than one year, it was revoked by departmental order No. 12890, dated 23rd November, 1992, but was proceeded departmentally vide resolution communicated under Memo No. 2/C3 - 30321/88 -Ka -2147/Patna -15, dated 10th March, 1997 for certain acts of omission and commission.
(2.) THE Division Commissioner -cum -Enquiiy Officer held the petitioner not guilty in respect of most of the charges. So far charge No. 4 is concerned, the allegation was found true. In view of aforesaid finding, the State of Bihar vide impugned resolution communicated vide Memo No. 2147, dated 10th March, 1997 imposed minor punishment of "Censor".
(3.) SO far as the period of suspension is concerned, it was order to be treated as "spent on duties" for the purpose of retiral benefits.;