NAGENDRA THAKUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondent State.

(2.) Aggrieved by the resolution contained in memo No. 298 dated 5.8.2014, initiating a departmental proceeding against the petitioner, as contained in Annexure-12 to the writ petition, issued by the Joint Secretary to the State Government, in its Department of Human Resource Development, Jharkhand, Ranchi, the petitioner has filed this writ application for quashing the same, as also for quashing the entire departmental proceeding initiated against him.

(3.) Sans unnecessary details, the necessary facts of this case lie in a short compass. The petitioner was appointed in the then Bihar Education Service Class-II cadre in the unified State of Bihar in the year 1984. He superannuated from service on 31.1.2014, while holding the post of Regional Deputy Director of Education, Kolhan Division, Chaiabsa. In the year 2006, the petitioner was posted as Regional Deputy Director of Education, North Chotanagpur Division, Hazaribag, where due to some allegations against him during his posting at Hazaribag, the petitioner was put under suspension and a departmental proceeding was initiated against him by the resolution of the State Government as contained in memo No. 170 dated 15.10.2013, brought on record as Annexure-8 to the writ application. With the said resolution, the memo of charge was also served upon the petitioner as Annexure-'Ka', which related to the alleged misconduct committed by the petitioner in the year 2006.