JITENDRA BAHADUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned Counsel for the petitioner has vehemently submitted that the order passed at Annexure-1, which is impugned order, whereby, the Secretary, Jharkhand Academic Council, Ranchi, has passed an order attaching stigma upon the services of the petitioner, without giving any notice and without giving any opportunity of being heard to the petitioner, and thereby he has been blacklisted for doing any examination work for three years.

(2.) It is vehemently submitted by the learned Counsel for the petitioner that as no information was given to the petitioner by the respondents, he had no option, but, to apply under the Right to Information Act, 2005, yet no information was given and, therefore, the fact remains that without giving any notice and without giving any opportunity of being heard, the impugned order has been passed.

(3.) It is also submitted by the learned Counsel for the petitioner that the petitioner is serving in the Ram Lakhan Singh Yadav Inter College, Jhumri Telaiya, District-Koderma since 1986 as Lecturer in the subject of Physics sincerely, honestly, diligently and to the satisfaction of the respondents-State. Neither any notice has been ever received by the petitioner nor any service disciplinary action has been initiated against the petitioner. Spotless is the career of the present petitioner, and, therefore, as the impugned order has been passed is gross violation of principles of natural justice and therefore, order at Annexure-1, dated 15th October, 2009, deserves to be quashed and set aside.