Patna High Court
Rama Nand Singh vs The State Of Bihar & Anr on 12 September, 2017
Author: Arun Kumar
Bench: Arun Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.38282 of 2011
Arising Out of PS.Case No. -0 Year- null Thana -null District- LAKHISARAI
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Rama Nand Singh Late Nathuni Singh R/O,Vill.-Ekashi Tola,P.S.-Bariarpur,
District.-Munger At Present Posted As Principal, International College Ghosaith,
P.S.-Piri Bazar, District.-Lakhisarai
.... .... Petitioner
Versus
1. The State Of Bihar
2. Chandreshwar Prasad Singh Late Surendra Prasad Singh R/O,Vill.-Ghosaith,
P.S.-Piri Bazar, District.-Lakhisarai
.... .... Opposite Parties
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Appearance :
For the Petitioner/s : Mr. Siya Ram Shahi, Advocate
For the Opposite Party No. 2 : None
For the State : None
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL JUDGMENT
Date: 12-09-2017
Hear d l ear ned Counsel f or t he pet i t i oner . None
appear s on behal f of t he St at e or t he Opposi t e par t y No.
2.
2. The pet i t i oner is t he Ex Pr i nci pal of
I nt er nat i onal Col l ege, Ghosai t in t he di st r i ct of
Lakhi sar ai . He seeks quashi ng of t he or der dat ed 27.1.2010
passed by t he Judi ci al Magi st r at e, l st Cl ass, Lakhi sar ai
i n Compl ai nt Cased No. 681(C) of 2009, wher eby cogni zance
has been t aken under Sect i on 420 of t he I PC and has
i ssued summons t o st and t he t r i al .
Patna High Court Cr.Misc. No.38282 of 2011 dt.12-09-2017 2
3. The shor t f act of t he case as nar r at ed i n
t he compl ai nt pet i t i on i s t hat t he pet i t i oner whi l e bei ng
empl oyed as Adhi dar shak in t he of f i ce of Assi st ant
Di r ect or , I ndust r i es, Si nghbhum, Chai basa Of f i ce al so got
hi msel f empl oyed as a Lect ur er i n t he Col l ege si nce
24.10.1978, got pr omot i on al so i n t he year 1985 as a
Pr i nci pal and get t i ng sal ar y f r om bot h t he or gani zat i on.
Fur t her , it is al l eged t hat he has commi t t ed
i r r egul ar i t i es i n t he appoi nt ment on t eachi ng and non-
t eachi ng post s by f avour i ng hi s own ki t h and ki n and al so i ndul ged i n f i nanci al i r r egul ar i t i es.
4. Lear ned Counsel appear i ng on behal f of t he pet i t i oner submi t s t hat t he compl ai nant i s ex-empl oyee of t he Col l ege who was r emoved f r om hi s post as he was not appoi nt ed on a sanct i oned post and a hi gh l evel enqui r y made enqui r y i n connect i on wi t h t he al l eged f i nanci al i r r egul ar i t i es and appoi nt ment pur suant t o di r ect i on gi ven i n CWJC No. 8286 of 2010 but t he Chancel l or of t he Uni ver si t y f ound t he appoi nt ment of f i ve t eacher s and sevent een non-t eachi ng st af f s as l egal and val i d and t he empl oyment of r est ot her st af f s was f ound not val i d. So such st af f s, whose appoi nt ment s wer e not f ound val i d, t he Patna High Court Cr.Misc. No.38282 of 2011 dt.12-09-2017 3 compl ai nant bei ng one of t hem, mal i ci ousl y l odged t he pr esent compl ai nt . Some ot her st af f s al so l odged si mi l ar nat ur e of compl ai nt i n anot her di st r i ct of Begusar ai but t hat case has been di smi ssed due t o non pr osecut i on. The f ur t her cont ent i on of t he l ear ned Counsel f or t he pet i t i oner i s t hat t hough t he pet i t i oner was appoi nt ed i n 1978 as Adhi dar shak i n t he I ndust r i es Depar t ment but he went on l eave and t hen j oi ned as a Lect ur er i n t he Col l ege but di d not get sal ar y. The pet i t i oner has now r et i r ed f r om t he post of Pr i nci pal of t he Col l ege.
5. Havi ng consi der ed t he submi ssi ons of t he l ear ned Counsel f or t he pet i t i oner and on per usal of t he r ecor ds, t he Cour t f i nds t hat t hi s i s an admi t t ed posi t i on t hat t he pet i t i oner was a gover nment ser vant bei ng appoi nt ed as Adhi dar shak i n t he depar t ment of I ndust r i es and post ed i n t he of f i ce of Assi st ant Di r ect or , I ndust r i es at Si nghbhum, Chai basa and was post ed t her e t i l l 31.6.1981 but si mul t aneousl y al so got appoi nt ed as a Lect ur er in t he I nt er nat i onal Col l ege and wor ki ng t her e si nce 24.10.1978. So bei ng a gover nment ser vant suppr essi ng t he f act of hi s ear l i er empl oyment i n t he gover nment ser vi ce he j oi ned as a Lect ur er al so i n t he I nt er nat i onal Col l ege Patna High Court Cr.Misc. No.38282 of 2011 dt.12-09-2017 4 whi ch i s cont r ar y t o t he Ser vi ce Rul es as wel l as Conduct Rul es of a gover nment empl oyee. Thi s par t of al l egat i on const i t ut es pr i ma f aci e case agai nst hi m under Sect i on 420 of t he I PC al so. As f ar as t he al l egat i on concer ni ng i r r egul ar i t i es i n t he appoi nt ment i n t he col l ege and f i nanci al i r r egul ar i t i es ar e concer ned, t hat mat t er was deci ded by t he Uni ver si t y and no subst ance was f ound i n t he enqui r y. But as f ar as bei ng empl oyed at t wo pl aces, bei ng a gover nment ser vant , suppr essi ng t he sai d f act get t i ng ot her empl oyment and get t i ng f i nanci al advant age by way of dr awi ng sal ar y f r om t wo pl aces cer t ai nl y makes out pr i ma f aci e case agai nst hi m. So I do not f i nd any gr ound f or i nt er f er ence wi t h t he i mpugned or der .
6. Thi s appl i cat i on i s accor di ngl y di smi ssed.
(Arun Kumar, J.) Snkumar/-
AFR/NAFR CAV DATE N/A Uploading Date 14.09.2017 Transmission 14.09.2017 Date