KAMESHWAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner has challenged the order, contained in Memo No. 5. dated 2nd January, 1999, whereby and whereunder, he was relieved giving reference of an order of suspension, contained in Memo No. 7244 dated 12th November, 1997.

(2.) FROM the impugned order, it appears that the petitioner was suspended on 12h November, 1997, but it was given effect by relieving the petitioner, on 2nd January, 1999.

(3.) THE counsel for the petitioner relied on the letter issued by the Regional Education Officer, Patna, contained in Memo No.594 dated 18th December, 1998 to show that the order of suspension dated 12th November, 1997 was not even sent, to his office nor the copy of the same was served on the petitioner.