GOPAL PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as the learned State Counsel.

(2.) Petitioner was posted as Head Clerk in the office of the District Education Officer (for brevity, DEO), Nawada. The charges were communicated to him under Letter dated 08.09.2015 issued by the Regional Deputy Director of Education (for brevity, RDDE). The petitioner submitted his point wise response to the Charge Memo and an enquiry was conducted in the matter. Pursuant to the Enquiry Report dated 26.12.2016 submitted by the DEO, Gaya -cum- Enquiry Officer, the RDDE had issued one Office Order dated 29.04.2017 whereby petitioner has been visited with punishment, as under:

(3.) Order of the punishment has been assailed by the petitioner before the Appellate Authority. The Director, Secondary Education, Bihar has rejected the appeal of the petitioner by order dated 19.09.2018.