BHERULALKHICHI Vs. SCHOOL EDUCATION DEPARTMENT

JUDGEMENT

(1.) Petitioner has filed the present petition being aggrieved by order dated 11.11.2013 (Annexure P/11) by which the respondent has denied the salary from the period 2.3.2012 to 28.9.2012.

(2.) The petitioner was appointed as Assistant Teacher in the School Education Department. During his posting in the Government Primary School Parsuliakala Shajapur, he was served with a show-cause notice dated 18.4.2012 in which it has been alleged that he is unauthorisedly absent without any information since 3.2012 and his conduct is contrary to the provisions of Panchayat Raj Adhiniyam and comes under the category of misconduct. By letter dated 24.9.2012 he has been directed to file reply failing which disciplinary action would be initiated. Since the petitioner did not file any reply vide order dated 29.9.2012, he was placed under suspension by the Additional Chief Executive Officer-Cum-District Education Officer.

(3.) Vide letter dated 30.10.2012 a charge sheet was issued to the petitioner in respect of the charge of unauthorised absence. Thereafter, vide order dated 6.12.2012, the order of suspension has been revoked by giving warning to remain cautious in future. His suspension has been revoked and he has been posted in Government Primary School Rawli. By letter dated 10.12.2012, the petitioner was directed to give joining and he was relieved to join Primary School Rawli. The petitioner gave joining on 10.12.2012.