- (1.) THE petitioner has prayed for quashing the order issued vide Memo No.3759 dated 19th April, 2012 (Annexure 15), whereby punishment of censor has been awarded to the petitioner. The petitioner has also prayed for declaration that the enquiry report submitted against the petitioner in the year 2002, being not supported by any material on record, is wholly frivolous.
(2.) THE said order has been challenged alleging that the same is wholly arbitrary, unjust and violative of principle of natural justice. The proceeding against the petitioner has been deliberately used for impeding legitimate promotional opportunity to the cadre of Indian Administrative Service. This case has a chequered background.
(3.) THE petitioner is a member of State Administrative Service. While she was posted as Block Development Officer in Bero Block, she had given certain advance to the beneficiaries/agencies for carrying out the project works in the said Block.;