SATYENDRA KUMAR PATHAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Present writ petition has been filed for quashing the order of punishment, dtd. 1/10/2016, contained in Memo No. 697 passed by the District Programme Officer, Arwal. It has further been prayed for a direction to the respondent/authorities for payment of salary and subsistence allowance for the entire period of suspension along with all consequential and monetary benefits.

(2.) By way of I.A No. 1 of 2024, the petitioner sought amendment in the prayer portion of the writ petition, stating that during the pendency of the present petition, the respondent no. 4, namely the Regional Deputy Director of Education, Magadh Division, Gaya, Bihar, who is the appellate authority, has passed an order dtd. 16/1/2018, contained in Memo No. 67, whereby the order of punishment passed by the disciplinary authority has been upheld. The petitioner has also prayed for quashing of the aforesaid appellate order.

(3.) The brief facts giving rise to the present writ application is that the petitioner was initially appointed as an Assistant Teacher in the Matric Trained Scale on 1/11/1977, at Primary School, Kendua, Imamganj, District Gaya. In the year 1987, he was granted the first time-bound promotion and subsequently received 'Pravar Koti' promotion in the year 1989. Thereafter, he was posted as the In-charge Headmaster of the Middle School, Kochahasa, Karpi Block, District - Arwal, and was due to retire on 30/6/2017.