DR. RAM NARESH PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this writ petition, the petitioner has challenged the order as contained in Memo No. 361(4) dated 25.08.2009 (Annexure-6 to the writ petition), whereby, the petitioner has been imposed with a punishment of withholding of two increments with cumulative effect and Censure and further he has been deprived of salary for the suspension period i.e. from 05.12.2008 to 25.08.2009.

(2.) The petitioner was appointed on 15.7.1981 on the post of Medical Officer, Primary Health Centre, in the district of Giridih. Vide notification dated 5.12.2008, he was put under suspension while he was working as Deputy Superintendent of Sub-Divisional Hospital, Chas, Bokaro and a decision was taken for initiation of a Departmental Proceeding.

(3.) The allegation against the petitioner was that he demanded bribe for submitting postmortem report and there were financial irregularities against him.