TARKESHWAR JHA ALIAS TARAKANT JHA Vs. STATE OF JHARKHAND
LAWS(JHAR)-2010-4-187
HIGH COURT OF JHARKHAND
Decided on
April 09,2010
TARKESHWAR JHA @ TARAKANT JHA
Appellant
VERSUS
STATE OF JHARKHAND,DIRECTOR, PRIMARY EDUCATION, HUMAN RESOURCES DEVELOPMENT DEPARTMENT, JHARKHAND, RANCHI,REGIONAL DEPUTY DIRECTOR OF EDUCATION, NORTH CHHOTANAGPUR DIVISION, HAZARIBAGH,DEPUTY COMMISSIONER, DHANBAD-CUM-CHAIRMAN, DISTRICT EDUCATION ESTABLISHMENT COMMITTEE, DHANBAD,DISTRICT SUPERINTENDENT OF EDUCATION, DHANBAD,AREA EDUCATION EXTENSION OFFICER, GOVINDPUR-2, GOVINDPUR, DHANBAD
Respondents
JUDGEMENT
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(1.) Heard counsel for the parties.
(2.) The petitioner in this writ application, has prayed for a direction upon the respondents to pay him the salary for the period of suspension from 31.3.2001 to 24.8.2002 amounting to Rs. 1,83,880/-.
(3.) The petitioner was employed as a Assistant Teacher in the Primary School, Nag Nagar Anchal, Govindpur-2. A criminal proceeding was initiated against the petitioner for certain offences under the Indian Penal Code. Both the petitioner as well as his wife, who were made accused in the criminal proceeding, were arrested and remanded to judicial custody. Later, the petitioner was enlarged on bail.;
(2.) The petitioner in this writ application, has prayed for a direction upon the respondents to pay him the salary for the period of suspension from 31.3.2001 to 24.8.2002 amounting to Rs. 1,83,880/-.
(3.) The petitioner was employed as a Assistant Teacher in the Primary School, Nag Nagar Anchal, Govindpur-2. A criminal proceeding was initiated against the petitioner for certain offences under the Indian Penal Code. Both the petitioner as well as his wife, who were made accused in the criminal proceeding, were arrested and remanded to judicial custody. Later, the petitioner was enlarged on bail.;
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