MANOJ KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The prayer of the petitioner in this writ application reads as follows:-

(3.) Briefly stated, the facts of the case is that applicant is a trained graduate teacher (Science) working under Navodaya Vidyalaya Samiti since 8/4/1998. A departmental proceeding was initiated for minor penalty vide memorandum dtd. 20/6/2008 against petitioner under Rule-16 of CCS(CCA) Rules, 1965 for the charges for directly sending an application dtd. 24/7/2007 regarding research work on the topic of drop out of cases to the Director, SCERT, Patna, which was in violation of OM dtd. 1/11/1999. It transpired that again the applicant who was then a trained Graduate teacher, Science, at Jawahar Navodaya Vidyalaya, Bikram, Patna, wrote an application to the Deputy Commissioner, NVS, Patna on 10/10/2007 directly by giving a copy to the District Magistrate, Arwal in which he gave directions to the Deputy Commissioner, NVS, RO, Patna by expressing the language 'please keep in mind before issuing of letter of in-charge Principal, JNV, Arwal. PGT/Vice Principal should be given preference', and thereby the applicant has shown gross disregard to the Regional Officer. It is specifically alleged that the applicant is not authorized to give suggestions regarding administrative matters to the Regional Officer, but he crossed all the limits and gave directions for appointment of In-charge, Principal at JNV, Arwal.