TRIPTI SINHA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has challenged the order contained in notification dated 29.01.2019, bearing Memo No. 597, issued under the signature of the Joint Director (Headquarters), Social Welfare Department, Govt. of Bihar, Patna, whereby the petitioner has been suspended under Rule 9 of the Bihar Government Servants (Classification, Control and Appeal) Rules, 2005 (in short C.C.A. Rules, 2005) as also for holding the charge framed against her by order dated 12.05.2018, contained in Memo No. 736, to be bad in law.

(2.) It appears that on several charges, the petitioner was suspended. Be it noted that the petitioner had been working as a C.D.P.O. and was charged with adopting a lax approach in appointment of Anganbari Sevikas/Sahayikas. The further allegation against her is of illegal collection of Rs. 2,500/- per month for putting her signature on the purchase register of the diet, meant for the beneficiaries.

(3.) Mr. Tej Bahadur Singh, learned senior Advocate for the petitioner, has submitted that such allegations were inquired into and the allegation of demanding money for signing on the purchased register and other grounds were not found to be correct. It was also found during enquiry that there was a correspondence between the concerned authorities for not carrying out the process of appointment till the framing of new rules in that regard.