ZASHEVOL ANGAMI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) I have heard Mr M. Khore, learned counsel for the petitioner and Ms. Y. Longkumer, learned Govt. Advocate appearing for the respondents.

(2.) The petitioner was serving as an UDA in T.M. Govt. High School. He was served a copy of the impugned order dated 10.9.96 issued by the Additional Director of School Education. Relevant portion of the impugned order (Annexure-D) is extracted below:- .

(3.) In the affidavit-in-opposition filed on behalf of the respondents, it is stated that the name in the impugned suspension order was inadvertently recorded as Mhasikhol instead of Zashevol and the mistake was corrected in the later stage through the corrigendum dated 15.4.97 (Annexure-1 to the affidavit- in-opposition). It is revealed in the affidavit- in-opposition that the petitioner was posted at Govt. High School, Viswema before his transfer and promotion to T.M. Govt. High School, Kohima and that having full knowledge of the style of signature of the Headmaster, the petitioner UDA prepared fictitious bill amounting to Rs.3,69,000/- and had drawn the amount by forging the signature of the Headmaster Shri O. Haolai. In connection with the said case he was remanded to judicial custody and then he was granted bail. It is further stated that the petitioner confessed to have committed the offence and named three officers as associates and they were also subsequently arrested by the police and later released on bail.