PRINCIPAL DAV PUBLIC SCHOOL Vs. RAHUL KUMAR SINGH

JUDGEMENT

(1.) Heard learned counsel for the appellant DAV Public School, RMD-SAIL, Gua, Singhbhum East.

(2.) The appellant is aggrieved by the impugned order dated 20.9.2017, passed by the Jharkhand Education Tribunal, Ranchi, in Case No. 34 of 2016, allowing the application filed by the respondent No.1, who was a teacher of the DAV Public School, RMD-SAIL, Gua, directing to clear the dues of the said teacher, who has since been removed from service of the appellant school.

(3.) The impugned Order shows that a charge-sheet was issued against the respondent No. 1 on 16.2.2009, by the Regional Director of DAV, for some misconduct. The respondent No.1 challenged the initiation of departmental proceeding in Jharkhand Education Tribunal, Ranchi, alleging violation of the principles of natural justice. The Tribunal directed the respondents to follow the due steps in the departmental proceeding, giving reasonable opportunity of being heard to the respondent No. 1, before passing the final order.