SHYAM DEO PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned senior counsel for the appellant and learned counsel for the Respondent State.

(2.) The appellant is aggrieved by the impugned order dated 18.07.2017, passed by the Hon'ble Single Judge in W.P.(S) No.7161 of 2016, whereby, though, the writ application was allowed by the Hon'ble Single Judge, but the appellant was denied the relief of payment of salary for the period, he was under suspension.

(3.) The appellant, who was working as In-charge Headmaster of a school, was put under suspension w.e.f. 24.6.2010, and ultimately, the punishment order was passed on 31.10.2013, in which the following punishments were imposed upon the appellant:-