PUNAM SINGH Vs. STATE OF JHARKHAND AND ANOTHER

JUDGEMENT

(1.) By Court: Heard learned counsel appearing for the petitioners and learned counsel appearing for the State.

(2.) The complainant-opposite party no.2 was posted as teacher at primary school, Manjhiyana in Deoghar Anchal. Prior to that, he was posted at primary school, Keerwa in Sarwan Anchal. When the complainant joined in the primary school, Manjhiyana, the Principal of that school sent the complainant before the Headmaster of Badhani Middle School with the statement of absentee for payment of salary as the drawing and disbursing officer of the complainant was the Headmaster of Badhani Middle School. For that purpose, he had gone to Badhani Middle School on 7.9.1980. On which date, Poonam Singh, District Superintendent of Education, Deoghar made inspection of the primary school, Manjhiyana and found the complainant absent from duty. Therefore, the petitioner, Poonam Singh asked for explanation from the complainant.

(3.) Pursuant to that, the complainant submitted his explanation to the petitioner, Poonam Singh explaining the circumstance under which he was found absent on the date of inspection. However, the explanation submitted by the complainant was not found satisfactory and hence, he was put under suspension on 11.1.1999.