MOHAN LAL Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) Counter affidavit of D.L. Sah, District Education Officer (Primary), Gopeshwar, District Chamoli is handed over in Court and is taken on record.

(2.) Petitioner was placed under suspension vide impugned order dated 21.11.2013 for the charges that petitioner remains absent without prior information; petitioner is negligent in discharging duties, school remains open only till 12 Noon and is closed prior to the stipulated time; free books were not distributed among students; Shiksha Mitra Smt. Kamla Mehra remained absent from July, 2012 to Jan., 2013, even then her presence was marked by the petitioner. Feeling aggrieved, petitioner has approached this Court by way of present petition.

(3.) This Court in the case of Mahendrapal Singh Vs. State of Uttarakhand and others (WPSS No. 1713 of 2013) decided on 30.10.2013 has observed as under:-