MALAK RAJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, following prayer has been made by the petitioner:

(2.) Brief facts of the present case are that the petitioner was appointed as Assistant Teacher in probation at Government Primary School Jagoth, Block Augustmuni, District Rudraprayag, vide appointment letter dated 09.01.2009. In the school, an investigation was carried out regarding irregularities in the degrees of the Teachers teaching in Government Schools. Subsequently, the matter was handed over to S.I.T. by the Secretary, State of Uttarakhand. Vide order dated 17.08.2020, the petitioner was placed under suspension on the ground that after the verification of the B.Ed. Degree of the petitioner, it was found that the details of said B.Ed. Degree are not as per University enrollment and confidential record.

(3.) Learned counsel for the petitioner would submit that the impugned order of suspension has been passed without giving an opportunity of hearing to the petitioner and that too without giving an opportunity to present his relevant documents to prove himself, as such, the same is unsustainable in the eyes of law. He would further submit that the enquiry has not been concluded as yet.