PARUL ROY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned counsel appearing for the parties and with their consent this writ application is disposed of at the admission stage.

(2.) PETITIONER has inter alia prayed for quashing the office order dated 4.9.2000 (Annexure 9) issued under the signature of District Superintendent of Education -cum -Sub -Divisional Education Officer. Chatra, whereby -while revoking the order of suspension minor punishment have been imposed by with -holding two increments with commutative effect, and withdrawal of authority of drawing and disbursing officer and entitlement of subsistence allowance only during the period of suspension.

(3.) PETITIONER joined service as Matric Trained teacher and subsequently posted a Headmistress in 1983. In 1993 she was transferred to Adarsh Madhya Vidyalaya, Tandwa. In 1995 petitioner was transferred and posted at Rajkiyakrit Madhya Vidyalaya, Baragon. While she was posted as Headmistress, she was also authorised to work as drawing and disbursing officer. Petitioner's further case's that on 22.7.1999 respondent No. 3 sought certain explanation from the petitioner which was submitted by her in writing. However, by Office Order dated 4.10.1999 she was put under suspension with immediate effect. Subsequently memo of charge -sheet was served on the petitioner in response whereof she submitted her reply denying the charges levelled against her. She thereafter, filed representation to the respondent -authority for taking necessary decision. Ultimately impugnedorder was served on her imposing certain punishment.