PRATAP NARAYAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioner has challenged the penal order dated 6th October. 1987 passed by the Deputy Commissioner, Lohardaga, as also the appellate order dated 20th January, 2001, passed by the Commissioner, south Chhotanagpur Division, Ranchi.

(2.) BY original order, while the Deputy Commissioner, Lohardaga dropped the departmental proceeding, ordered that the petitioner will not receive any salary for the period of suspension, except the subsistence allowance. The appellate authority. Commissioner. South Chhotanagpur Division, Ranchi affirmed the original order, vide his order dated 9th January, 2001 and rejected the appeal.

(3.) THE facts as not controverted by the respondents show that a criminal case was lodged against the petitioner being case No. 774/69/ TR No. 168/1979, under Section 409, IPC However, the Under Secretary. Ranchi under whom the petitioner was posted, suspended the petitioner, vide Memo No. 1165 dated 16th July, 1970 on the ground that a case under Section 363/266, IPC was lodged. The petitioner continued under suspension and a separate departmental proceeding was also lodged for almost similar charges.