DAMODAR MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the Parties.

(2.) The petitioner is aggrieved by the order of suspension annexure-3 annexed to the writ petition which was passed on 10th of August 1994, by the Additional Secretary, respondent No. 3. It is not in dispute that the petitioner was appointed the Chiarman of the Bihar Sanskrit Sikchha Board for a period of three years under Section 8 of the Bihar Sanskrit Sikchha Board Act 1981. He joined his post on 6 9-1991. The petitioner is otherwise employed as a reader for the Post Graduate Department of Sanskrit in the Bhbgalpur University and is therefore an employee of the Bhagalput University. He held the post of Chairman of the Board on deputation By the impugned order dated 10-8-1994 the petitioner was sought to be placed under suspension as the S'ate Government was of the opinion that the petitioner was prima facie guilty of financial irregularities and mismanagement of the examination held by the Board.

(3.) It is also not in dispute that the period of deputation of the petitioner expired in Sept. 1994 and with effect from 5th September, 1994 the petitioner has joined as a regder in the Bhagalpur Univereity post held by him substantively