MUKESH PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE original order of punishment impugned by the petitioner is dated 25th February, 2011, Annexure -7, issued under the signature of Engineer in Chief, Road Construction Department, Govt. of Jharkhand, respondent No. 4, whereunder he has been inflicted with punishment of withholding of two annual increments with cumulative effect. Apart from that, the punishment order indicates that he would not be entided to full salary apart from the subsistence allowance for the period under suspension.

(3.) THE petitioner was holding the post of Accounts Clerk in the Road Construction Department having its office at Deoghar from where he was transferred on administrative grounds vide an order dated 12th February, 2009, Annexure -1 to Road Division, Chatra. Other four persons were also transferred by the same order including Sanjay Kumar Tiwari and Dinesh Prasad Bharti. The petitioner was relieved on 14th February, 2009 itself vide Annesure -2, like the other person, Sanjay Kumar Tiwari to join at the transferred place. Later on, on 3rd October, 2009, the petitioner was placed under suspension by an order contained at Annexure -4 issued by Engineer -in -Chief of the Road Construction Department on tire ground that despite having been relieved from the earlier place of posting as per transfer order dated 12th February, 2009, he had not handed over the complete charge of the said office, as a result of which the work of the said office was affected.