LAXMICHAND P RANA Vs. SECRETARY

JUDGEMENT

(1.) CHALLENGE in this petition is to the order of the respondent- State, seeking various reliefs:-

(2.) FOLLOWING is the factual background to grasp disputes between the parties.

(3.) THE next promotion to the post of Executive Engineer was declared on 09.12.1998. There also, the petitioner's name was not included. And on inquiry, it was realized that one Departmental Inquiry was initiated against the petitioner somewhere in the year 1995, therefore, his name was dropped from the Select List. This was with regard to some alleged irregularities committed by the petitioner for the period from 19.05.1982 to 31.12.1986. Charge-sheet was issued on 03.05.1995 for the alleged irregularities and illegalities committed for the period from the years 1982 to 1986. And, till his retiremental date 28.02.2003, when he was compelled to retire under B.C.S.R, inquiry was not completed and therefore present petition has been filed before this court.