SURENDRA NATH MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has approached this Court challenging order dated 26.06.2013, whereby the petitioner has been put under suspension.

(2.) Heard learned counsel for the parties and perused the documents on record.

(3.) Learned counsel appearing for the petitioner has submitted that the order of suspension has been passed in a mechanical manner and the charge against the petitioner is of supplying school dress of different kinds in the school. He has tried to rely on the rules issued on 13.02.2013 by Jharkhand Education Academic Council. He has placed reliance on paragraph nos. 15 and 16 of the judgment in "Ganauri Mistry vs. State of Jharkhand & Ors,2013 1 JBCJ 471,