MURLIDHAR DUBEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioner was inflicted major punishment of stoppage of three increments with cumulative effect with further orders not to pay salary for the period of suspension, except the subsistence allowance and to transfer him to another post by order contained in Memo No. 3365 dated 27th July, 2000 passed by the District Superintendent of Education, Ranchi (D.S.E. for short). It was affirmed by the Commissioner, South Chhotanagpur Division. Ranchi, vide order dated 5th October. 2001 passed in Service Appeal No, 10 -10/2001.

(2.) BOTH the aforesaid orders are under challenge in the present writ petition.

(3.) THE petitioner who was suspended vide Memo No. 1854 dated 6th June, 1998. whereby charge -sheet was also communicated by D.S.E., Ranchi. One Shri Aditya Chandra Sharma. Regional Education Officer. Mandar was appointed as Enquiry Officer, who submitted some report whereinafter the impugned order of punishment was passed on 27th July, 2000.