HANUMAN PRASAD Vs. DISTRICT INSPECTOR OF SCHOOLS BANDA

JUDGEMENT

(1.) The only question that arises for consideration in this petition is whether the order dated 21.3.1995 dismissing the petitioner, a head clerk in Adarsh Inter College. Manikpur, district Banda can be maintained.

(2.) The petitioner was suspended, by the authorised controller, on 5/7.12.1989. A charge-sheet dated 9.3.1990 was served upon him. He claims to have submitted his reply. But no steps were taken by the respondents. Therefore, he filed Writ Petition No. 3797 of 1990 questioning the suspension order. The petition was disposed of by this court on 7.12.1994 with direction to disciplinary authority to decide the proceedings within three months in accordance with law.

(3.) The Manager of the college issued notice dated 3.3.1995 to petitioner to file his reply to the charges within seven days as time granted by this Court wax expiring. The petitioner on 13.3.1995 replied that he had already submitted explanation to the authorised controller in 1990. The letter was sent by registered post. It was received by the respondents on 16.3.1995. The Inquiry was completed ex parte on same day. The report was submitted to the disciplinary authority who passed the order on 21.3.1995, which is quoted below : ..(VERNACULAR MATTER OMMITED)..