BHIM RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner has prayed for quashing the Notification dtd. 29/4/2020 issued by respondent no. 3, whereby the petitioner has been put under suspension with immediate effect and further for a direction to the respondents not to give effect to the said notification after release of petitioner from judicial custody on 5/6/2020. Prayer for direction upon the respondent has also been made to grant the entire remaining salary to the petitioner from the date of his joining on 6/6/2020.

(3.) As per the factual matrix, the petitioner was appointed as Lecturer in G.L.A. College, Daltonganj under Ranchi University on 3/3/2008, pursuant to recommendation of Jharkhand Public Service Commission. Alleging serious discrepancies in the selection process of Lecturer, pursuant to Advertisement No. 01/2007, through which the petitioner was selected, a Public Interest Litigation, being W.P.(PIL) No. 3594 of 2011 was filed before this Court. In view of direction passed by this Court, Anti Corruption Bureau, on the basis of the preliminary enquiry, lodged a case, being RC 4(A)/2013-R dtd. 30/4/2013 under Sec. 120-B, 420, 468, 471 of the Indian Penal Code read with Sec. 13(2)/13(1)(d) of the Prevention of Corruption Act against the officials of Jharkhand Public Service Commission and other persons including this petitioner. Thereafter the petitioner was arrested on 18/3/2020. In the light of the aforesaid facts, the Vice-Chancellor (respondent no.3) in exercise of power vested with him under the Jharkhand State Universities Act put the petitioner under suspension with immediate effect i.e. on 29/4/2020. After release from judicial custody on 5/6/2020, the petitioner gave his joining in the College on 6/6/2020. When his joining was not accepted and no revocation order was passed, in spite of several representations made by him, the petitioner is constrained to knock the door of this Court for appropriate relief.