RAM NIRANJAN CHOUDHARY, S/O SRI KALSHMAN CHOUDHARY Vs. STATE OF BIHAR, THROUGH THE CHIEF SECRETARY, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the learned Counsel for the State.

(2.) In view of the earlier order in CWJC No. 12196 of 2009 and the present submission on behalf of the respondents that the departmental enquiry has been concluded and second show cause notice issued, not controverted by the petitioner, there is no occasion to consider the issue of suspension.

(3.) The order of this Court has been served on the respondents on 24.9.2009 and considered by the impugned order dated 10.11.2009.