- (1.) HEARD learned counsel for the parties.
(2.) THE petitioner in this writ application has prayed for a direction upon the respondents to pay her salary for the period she was placed under suspension. The petitioner was employed as a teacher in the Indian Gandhi Residential School, Hazaribagh.
(3.) AN incident had occurred in the girls hostel on 22.1.1992 in which one of the girls in the mess of the hostel had died. An inquiry was conducted against the then Matron of the school. Later, a charge memo against the petitioner was also served upon her on 9.8.99 on the ground of negligence. In contemplation of the departmental proceeding, the petitioner was placed under suspension. Though the respondents had informed that the departmental proceeding had been contemplated, but no proceeding was initiated at all and the petitioner continued to remain under suspension only on the amount of subsistence allowance given to her.;