VIBHASHNI PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr.Mukul Sinha, learned counsel for the petitioner and Mr. Amish Kumar Jha, A.C. to S.C. 18 on behalf of the State.

(2.) The prayer of the petitioner in this writ application is to quash the order of punishment dated 20.3.2006 whereby and whereunder she has been dismissed from service on the charge of proven misconduct.

(3.) The facts which are not in dispute and need to be noticed for the disposal of this writ application lie in a narrow compass. The petitioner was appointed as Civil Assistant Surgeon on 1.1.1991 in the Bihar Health Services and had been assigned rural posting in the Primary Health Centre, Baraul in the district of Gopalganj. Within a space of four months she was made Medical Officer Incharge, Leprosy Control Unit, Gopalganj in May 1991 and is said to have continued in the same capacity till 22.1.1994 whereafter she had applied for study leave for doing her post-graduation and accordingly was relieved of her responsibility of the post of Incharge, Leprosy Control Unit. Subsequently, after completing her post-graduation, she is said to have continued with her different assignments.