UMA SHANKAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) AS the case can be disposed of on short point, it is not necessary to discuss all the facts, except the relevant one.

(3.) THE Respondents thereafter, on conclusion of the departmental enquiry, issued impugned notification of punishment dated 2nd November, 1998. The petitioner while inflicted minor punishment of "Censure", major punishment of stoppage of five increments with cumulative effect, has also been inflicted. While it is stipulated that the petitioner will not be getting any salary for the period of suspension, except the subsistence allowance received, he has been transferred from teaching cadre to non -teaching cadre on such ground.