MANJHI HAMBRAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioners Manjhi Hembram and Mishil Soren, have preferred this writ petition against office order, contained in Memo No. 3099 dated 10th November, 2001 issued by the Deputy Superintendent of Education, Dumka, whereby and whereunder, the respondents while revoked the order of suspension and closed the departmental proceeding, inflicted punishment that the petitioners shall not get any salary for the period of suspension.

(2.) IT appears that the petitioners were suspended, vide Memo No, 967 dated 12th April, 2001 in contemplation of departmental proceeding. They were subsequently served with charge sheet dated 16th April, 2001. Thereafter, the impugned order of punishment issued on 10th November, 2001.

(3.) THE respondents in their counter -affidavit while accepted that the order dated 10th November, 2001 has been issued as a measure of punishment, took place that the charge -sheet was issued on 16th April, 2001. It is stated that the Enquiry Officer submitted report on 13th June, 2001 from which it is evident that the petitioners deposited arrears amount of Rs. 46,336/ -on 17th May, 2001 after issuance of charge -sheet. It is also alleged that the petitioners were found absent from class room during working hours on 12th April, 2001 and were found sitting in the office of the Head Master.