SURENDRA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) PETITIONER had filed this writ application originally against annexure -1 dated 27.9.2000 by which on administrative grounds he was transferred from Anchal Office, Dehri to district Revenue Section, Rohtas at Sasaram by order of the District Magistrate, Rohtas. Subsequently he has been served with an order of suspension signed by the District Magistrate on 21.10.2000 contained in memo no. 1178 dated 23.2.2000 which has been annexed as annexure -18 and petitioner has prayed for quashing of the same also.

(3.) LEARNED counsel for the petitioner has challenged the order of suspension on the ground that the same was passed in haste when petitioner was taking steps for filing of this writ application against his transfer. It has further been submitted that petitioner was relieved from the post at Dehri on 16.10.2000 by annexure -17 and thereafter according to provisions of Bihar Service Code he should have been granted six days time to join his post at Sasaram and thereafter only an occasion could arise for suspension of petitioner for the alleged disobedience of the order of transfer.