Aparesh Kumar Singh,J. - (1.) Heard counsel for the parties.
(2.) The entire apprehension of the petitioner in respect of the impugned order dated 12.02.2013 issued by the Principal Secretary, Department of Personnel, Administrative Reforms and Rajbhasha, Government of Jharkhand (Annexure-8) is that the Departmental Proceeding under Rule 55 of Civil Services (Classification, Control and Appeal) Rules, 1930 vide Resolution dated 08.11.2006, is being continued after his retirement on 30.06.2008 from the post of Joint Secretary, Rural Development Department, Government of Jharkhand, though no punishment can be imposed in terms of 1930 Rules after his retirement. However, there is no order of conversion of the Departmental Proceeding into a proceeding under Rule 43(b) of Jharkhand Pension Rules. Petitioner has also approached for quashing of the Departmental Proceeding under Charge Sheet dated 08.11.2006 apart from challenging the order at Annexure-8. However, no grounds are urged in respect of the second prayer.
(3.) It is submitted that even though, proceedings would be deemed to have been converted under Rule 43(b) after his retirement assumingly, but the impugned order says that except change of Inquiry Officer through Resolution No. 8275 dated 17.07.2012, rest of the Departmental Inquiry would continue as it is.;