KUNDA MOTIRAM BODALKAR Vs. DIRECTOR OF EDUCATION (SECONDARY AND HIGHER SECONDARY) EDUCATION DIRECTORATE, PUNE AND OTHERS

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard by consent of both sides at the stage of admission itself.

(2.) By this petition, the petitioner seeks a direction to quash and set aside the impugned order of suspension dated 21.01.2017 issued by respondent no.1 Director of Education (Secondary & Higher Secondary Education), Pune.

(3.) The petitioner was appointed on 05.07.2004 as Headmistress in Sant Shivram Maharaj Madhyamik Vidyalaya, Bhandara. On 14.02.2007 the Deputy Director of Education granted approval to the appointment of the petitioner. It is the case of petitioner that on the complaint of one Ms. Archana Dhok, who was not in good terms with the petitioner, lodged a complaint, alleging that the petitioner demanded an amount of Rs.1,700.00 for releasing her salary. Accordingly, a trap was laid against the petitioner on 09.05.2011. On 10.05.2011, the petitioner was arrested at 2.20 pm. and was released of bail by an order of Special Judge, Bhandara at 4.45 pm, on the same day. On 25.5.2011, the Education Officer, Zilla Parishad, Bhandara granted permission for suspension of the petitioner by communication dated 01.06.2011. However on 02.06.2011, the Education Officer passed an order whereby permission granted earlier for suspension of the petitioner by communication dated 01.06.2011, was cancelled.