DR.RAM KRISHNA MISHRA Vs. STATE OF JHARKHAND
LAWS(JHAR)-2008-4-120
HIGH COURT OF JHARKHAND
Decided on April 23,2008

Dr.Ram Krishna Mishra Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) D.G.R. Patnaik, J.
(2.) THE petitioner on his appointment to the post of Block Animal Husbandry Officer had Joined the post on 30.5.1979 within the district of Begusarai (Bihar). On the bifurcation of the erstwhile State of Bihar his, services were allocated to the State of Jharkhand and he was posted as Sub Divisional Animal Husbandry Officer. Dumka, in July by notification date of 30.5.2005. By notification dated 27.8.2006, he was transferred in the same capacity to Jamshedpur where he joined on 1.9.2006. In the same year by notification dated 29.12.2006, he was again transferred to Kolibera (Seraikella). Against this order of transfer, the petitioner filed, writ petition being WP(S) No. 91 of 2007 seeking quashing of the order of his transfer as contained in memo No. 2898 dated 29.12.2006 in which an interim order was passed on 11.1.2007 as follows: Till then the petitioner shall not be relieved, if not already relieved.
(3.) SUBSEQUENTLY vide impugned memo No. 1427 dated 11.6.2007 (Annexure -2) he was placed under suspension in contemplation of a departmental proceeding against him. Further, report was received against him from his superior in office alleging therein that after joining his post at Dumka on 12.8.200, he dad unauthorizedly absented from his duty during different intervals in between 25.8.2005 and 19.12.2005 and further that be had committed serious financial irregularities.;


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