Patna High Court: In a petition filed under Article 226 of the Constitution for issuance of a writ of certiorari, Birendra Kumar, J., dismissed the same finding no reason warranting interference.

The instant petition has been filed by the petitioner who pleads for the quashing of the order contained in Memo No. 3751 dated 10-10-2018 passed by the respondent 3, the Secretary of Bihar Sanskrit Shiksha Board in which the petitioner was put under suspicion and departmental proceedings were initiated against him.

The facts of the case are such that in a writ petition CWJC No. 10951 of 2015, this Court by order dated 27-06-2016 had directed CBI investigation in the matter of appointment of 73 Gramin Dak Sevaks during the period 2008-13 in Muzaffarpur Postal Division on the basis of fake and forged Madhyama Marksheet. R.C.’s were registered and during investigation, it came to light that one of the schools namely, Krishnadev Niranjan Dr Jai Narayan Sharma Sanskrit High School, Patahi, Muzaffarpur in a conspiracy, accepted forms of Madhyama examination for the period 2005-09 from the students and their fee was also collected an unauthorized manner. Subsequently, R.C. 1A of 2017 was registered on 18-01-2017. The S.P., C.B.I. vide his letter dated 04-04-2018 addressed to the Chairman of Bihar Sanskrit Shiksha Board (respondent 4) reported that during investigation, sufficient material came on the record to initiate a departmental proceeding for major punishment against three persons including the petitioner who were Assistants in Bihar Sanskrit Shiksha Board as they had allowed backdoor entry of students.

The primary ground for challenging the impugned order is that Bihar Government Servant (Classification, Control and Appeal) Rules, 2005 is not applicable on the employees of the Sanskrit Shiksha Board nor there is any other Rule governing the service condition.

Other ground is that the disciplinary action has been taken by the competent authority solely based on the recommendation of the C.B.I. without any application of its own mind.

The petitioner has admitted that the Board has adopted the State Government’s Rules with respect to payment of gratuity, leave encashment and other benefits.

The Court observed that it’s not possible for an institution to run without any service rules. It is evident from the impugned order that Bihar Government Servant (Classification, Control and Appeal) Rules, 2005 and Amendment Rules 2007 are applicable and under those Rules, action has been taken. Moreover, based on petitioner’s admittance, immunity cannot be claimed from the disciplinary proceeding rule.

For the second ground of non-application of mind by the competent authority, the Court thoroughly perused the impugned order and observed that it can’t be made out from the order that action has only been taken on the recommendation of the C.B.I. rather the competent authority has applied its mind while accepting the allegations which were brought on record during the investigation of the case by the C.B.I. for initiating the departmental proceeding.

Counsel for the petitioner, Bam Bahadur Jha has relied on the case of Bipin Bihari Singh v. State of Bihar, 2014 SCC OnLine Pat 5306. The Court questioned its relevance and applicability and found it unconvincing.

In view of the above, the petition has been dismissed by the court finding absolutely no reason to interfere in the impugned order.[Raja Jha v. State of Bihar, 2020 SCC OnLine Pat 1661, decided on 16-10-2020]


Yashvardhan Shrivastav, Editorial Assistant has put this story together

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.