NAVA YUWAK EDUCATION Vs. EDUCATION OFFICER (SECONDARY)

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties. Though respondent Nos.2 and 3 are served, none present on their behalf.

(3.) The order of suspension dated 21/08/2019 of respondent No.2 was objected to by respondent No.3 before the Education Officer i.e. respondent No.2. Respondent No.2- Education Officer held the hearing on 23rd September 2019 and came to the conclusion that the suspension order having been passed by only one member out of two Schedule-I members was not sustainable in law. He also found that prior permission of the Education Officer was necessary before issuance of suspension order.