RAGHUNATH SINGH, S/O LATE KISHORI SINGH Vs. BIHAR STATE ELECTRICITY BOARD, THROUGH ITS CHAIRMAN, BIHAR STATE ELECTRICITY BOARD, PATNA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the Bihar State Electricity Board, Patna (hereinafter referred to as the "Board").

(2.) Petitioner has filed C.W.J.C. No. 7399 of 2010 for a direction to the Board to pay him full salary for the period of suspension as he was exonerated of the charges levelled against him under resolution of the Board dated 4.2.2006, Annexure-6.

(3.) C.W.J.C. No. 7311 of 2010 has been filed by the petitioner praying, inter alia, to set aside the order dated 18.2.2010, Annexure-7 with further direction to the Board to consider his case for promotion on the post of Executive Engineer with effect from the due date as he could not be considered for such promotion since he was being proceeded against in a departmental proceeding and was placed under suspension under Board's order dated 15.10.1998 and the proceeding continued until the resolution of the Board dated 4.2.2006, Annexure-6 was passed.