ARPHAR D TYNGKAN Vs. STATE OF MEGHALAYA AND OTHERS

JUDGEMENT

(1.) Heard

(2.) By this writ petition, the petitioner is assailing the impugned suspension order dated 28.01.2015.

(3.) The petitioner was appointed as Enforcement Inspector in the year 1996. Thereafter, he was promoted to the post of District Transport Officer (for short 'DTO') in the Transport Department, Meghalaya and he was posted as DTO in Ri Bhoi District on 20.06.2013 and had continued to work in the said post for the last almost two years. It is the further case of the petitioner that without giving any notice to him, the respondent No.2 issued the impugned order dated 28.01.2015 for placing the petitioner under suspension under Rule 6 sub-rule (a) of the Meghalaya Service (Discipline & Appeal) Rules, 2011. It is the further case of the petitioner that inspite of placing him under suspension for a number of months, the respondents had not framed the article of charge.