C. LALHMINGCHHUANGI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Ms. Ruth Lalruatfeli, learned counsel for the petitioner and Mrs. Linda L. Fambawl, learned Government Advocate appearing for the respondents.

(2.) The facts of the case in brief is that the petitioner was appointed as Middle School Teacher on 10/6/1994 and was posted at Champhai Bethel Middle School. Due to her proficiency in computer and typing, she was attached to the office of Sub-Divisional Education Officer (North) on 25/2/2001 and thereafter, she was attached to the office of the Sub-Divisional Education Officer, Darlawn (SDEO, Darlawn) in the month of November, 2008. The SDEO Darlawn made work distribution vide Office Order dt. 15/10/2014 to be effective immediately and the petitioner was allotted the file of Recurring Grants-in-Aid for Non-Govt. Middle Schools, Non-Recurring Grants of All Schools, U.C and APR's of all kinds of GIA etc, Pay and Allowances of Hindi Teacher, Revenue Receipt, Pay and Allowances of Est., Pay and Allowances of Govt. M/S, Pay and Allowances of Govt. P/S, Pay and Allowances of H/T and the Pay roll Scheme. However, as the office of the SDEO Darlawn was a small establishment, the petitioner mainly functioned as a Computer Operator.

(3.) The petitioner on account of certain allegation made against her and pending drawal of the departmental proceeding was placed under suspension on 27/7/2016. The allegation made against her was that she was involved in the alleged misappropriation and embezzlement of Government money by fraudulently drawing of pay and arrears of teachers. The order of suspension was revoked by an Order dtd. 24/3/2017 w.e.f. 25/10/2016 and the petitioner joined her service. However, she was again suspended on 6/4/2017 on the apprehension that her presence may prejudice the ongoing special audit. Thereafter, her suspension was revoked again on 19/7/2017 during the ongoing departmental enquiry.