RAM BAHADUR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been filed for quashing the notification as contained in memo dated May 2, 2003 (Annexure 1) whereby petitioner has been visited with the penalty of censure and break in service for the stipulated period. Said order further directs that the petitioner shall not be entitled for any other emoluments other than the subsistence allowance already paid to him.

(2.) Short facts giving rise to the present application are that the petitioner at the relevant time was posted as Medical Officer at Primary Health Centre, Sahar in the District of Bhojpur and for his unauthorised absence for the period May 24, 1994 to July 31, 1994 and August 22, 1994 to September 26, 1994, by order dated September 27, 1994 he was put under suspension. Later on by order dated August 30, 1999, the order of suspension was revoked.

(3.) By notification dated January 16, 2002, petitioner was granted earned leave for the period May 24, 1994 to July 31, 1994 and by order dated March 28, 2001 (Annexure 7 series) he was granted earned leave for the period August 22, 1994 to September 26, 1994.