- (1.) Heard counsel for the parties.
(2.) The petitioner is aggrieved by initiation of the departmental proceeding vide Memo No. 893(S) WE dated 6th February 2012 issued by the respondent no. 2 - the Deputy Secretary, Road Construction Department, Government of Jharkhand, Ranchi, whereunder, disciplinary proceeding has been initiated against him after his retirement on 31st May 2009 for an event which is alleged to have taken place in the year 2005-06.
(3.) During the pendency of the writ application, petitioner was imposed with a punishment of withholding of 20% of pension in such proceeding after giving second show-cause notice through notification no. 12628(S) dated 9th December 2013 passed by the respondent no. 2. Consequential order has been issued on 20th January 2014 to the Accountant General (A & E), Jharkhand to direct the concerned treasury for withholding of 20% of pension of the petitioner. These subsequent developments have also been challenged by the petitioner through I.A. No. 1148/2014 which was permitted by order dated 21st March 2014.;