AMARJEET SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner was appointed as a Science Master in the Education Department of the State Government, initially on ad hoc basis, in 1988. His services were regularised in the year 1991.

(2.) On 18.8.2004 the petitioner was transferred to Government Senior Secondary School, Bakra Market, Ambala Cantt, on his own request. It is, therefore, apparent that the petitioner can have no grievance of the instant transfer. While the petitioner was posted at Senior Secondary School, Bakra Market, Ambala Cantt, he was placed under suspension by an order dated 28.7.2005 allegedly, at the behest of Shri Phool Chand Mulana, Education Minister, Haryana (respondent No. 2). Aggrieved by the action of the respondents, in having placed him under suspension, the petitioner approached this Court by filing CWP No. 13191 of 2005. The aforesaid writ petition was disposed of by an order dated 10.2.2006. A perusal of the order passed in CWP No. 13191 of 2005 reveals that this Court did not set aside the suspension order dated 28.7.2005. Rather it ordered the holding of an enquiry against the petitioner on the basis of the allegations levelled against him which had resulted in his being placed under suspension. While disposing of the aforesaid writ petition, this Court required the departmental proceedings to be completed within three months. And in case, the proceedings were not completed within three months, the suspension order dated 28.7.2005 would be deemed to have been revoked.

(3.) It is not a matter of dispute that no departmental enquiry was conducted against the petitioner, nor any finding of guilt was recorded against him within the time stipulated in the order dated 10.2.2006 (vide which CWP No. 13191 of 2005 was disposed of).