M K SRIVASTAVA Vs. UNION OF INDIA

JUDGEMENT

(1.) DR. M.K, Srivastava has filed this O.A. for seeking the following reliefs :

(2.) The abridged facts which are considered to be relevant for resolving the controversy involved in the instant case are that the applicant was initially appointed as Medical Officer in the year 1965 and enjoyed his further promotions in due course and finally became Senior Regional Director. He completed his service by discharging duties efficiently and satisfactorily and never faced any unusuality except just at the verge of his retirement. While working at Chandigarh, the applicant made sincere efforts to save the department from mis-happenings in purchase of the various items including medicines which caused certain resentment and the applicant was placed under suspension on the ground of contemplation of disciplinary proceedings on 27.11.2000. He represented against the same and challenged the competence of the authority who had signed the suspension order.

(3.) IT is averred that the applicant sincerely performed his duties at Chandigarh and did not act against the norms of the Department for a period of one and half years. He was paid nothing except the payment of GPF which is also paid less in as much as the contribution for the year 1998-99 and the interest thereof had not been taken into account. The order of suspension was not revoked in spite of the fact that no action can be taken against his under CCS (CCA) Rules, 1965 as well as CCS (Pension) Rules, 1972. His retiral benefits and dues including other benefits like TA, DA, telephone charges and certain payments have been with-held without any cogent reasons. The O.A. has been filed on diverse grounds narrated in Para 5 and its sub-paras. We shall deal with them in the later part of this order as having stressed on behalf of the applicant.