L. LASMAN SINGH Vs. STATE OF MANIPUR AND ANR.

JUDGEMENT

(1.) The petitioner, in this writ application, challenges the order in Annexure-A/3 dated 20.7.2006 passed by the Director of Sericulture, Manipur dismissing him from service in exercise of powers conferred by Rule 19(i) of the Central Civil Services (Classification Control & Appeal)Rules, 1965.

(2.) The brief facts of the case are that the petitioner, while working as Farm Overseer in the Directorate of Sericulture, was placed under suspension on 28.5.2004 in contemplation of a departmental proceeding. The order of suspension continued for a considerable length of time without initiation of departmental proceeding in contemplation of which petitioner had been placed under suspension. The petitioner submitted a representation on 3.4.2006 to revoke the order of suspension and reinstate him in service. However, by order dated 20.7.2006 in Annexure-A/3 he was dismissed from service dispensing with the departmental proceeding in exercise of powers conferred by Rule 19(i) of the CCS(CCA) Rules, 1965.

(3.) It is the case of the petitioner that he had not been convicted by any court of law and therefore exercise of powers conferred under Rule 19(i) of the CCS(CCA) Rules, 1965 is illegal and uncalled for.