B. MURALIDHAR GOUD Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) This Writ Petition is filed assailing the order of suspension issued by the 1st respondent in Rc.No.424/A3/2021 dt.29/12/2021 as being illegal, arbitrary and in violation of principles of natural justice.

(2.) Heard learned counsel for petitioner and learned Government Pleader for Services-I appearing for respondents. With their consent, this Writ Petition is taken up for hearing and disposal at the stage of admission in virtual mode.

(3.) Petitioner contends that by the impugned order issued by the 1st respondent, the petitioner has been placed under suspension from service on the ground that petitioner has absconded from performing school duties and therefore conducted himself in dereliction manner warranting initiation of disciplinary action and in the process of such initiation of disciplinary action, petitioner is being placed under suspension.