RAM SUNDER KEWAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) THE petitioner, an employee of Bihar Animal husbandly Service Class -Ill, was suspended, wide impugned order dated 11th July, 1996, on the ground of financial irregularity and unauthorised absence. It was also mentioned that F.I.R. has been lodged against him in the Police Station.

(3.) ACCORDING to the petitioner, the F.I.R. as was lodged on 5th February, 1996 at Gumla P.S. Case No. 20/96, wherein he has not been made an accused. However, the petitioner was arrested and sent to jail for which he was allowed bail on 17th May, 1996. Another case, being Gumla P.S. Case No. 53/96 was instituted on 11th May, 1996, but the petitioner has not been made an accused.