NAVIN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The short point involved in the present writ petition is whether in a given case where punishment is passed of censure i.e. written warning, the salary apart from subsistence allowance for the suspension period can be withheld.

(3.) Brief facts, which require to be noticed are that the petitioner was suspended in contemplation of the departmental enquiry on 5/8/2013. The allegations were levelled against the petitioner dtd. 15/3/2013 for having misused the allotted amount, defalcation of amount and disobedience of departmental orders and directions. After the enquiry was conducted, the petitioner was found to be not supervising the duty properly, which is minor penalty under C.C.A. Rules.