Chandrashekhar, J. - (1.) The petitioner is aggrieved of order of suspension dated 30.03.2016.
(2.) Briefly stated, the petitioner, who was initially appointed as Adult Education Supervisor in the year 1981, was appointed on the post of Project Officer in the year 1998 and after the bifurcation of erstwhile State of Bihar she was absorbed on the post of Lady Supervisor in the pay-scale of Rs. 5000-8000. While in service by an order dated 30.03.2016 she was placed under suspension and directed to submit her reply why a departmental proceeding be not initiated against her.
(3.) In the counter-affidavit the respondents have simply pleaded that the petitioner has been found guilty under Rule 3(i), (ii) and (iii) of Bihar Government Servants' Conduct Rules, 1976. This stand of the respondents has been seriously disputed by the petitioner.;