BRAJ KISHORE GIRI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard, Mr. Rajendra Prasad Singh, learned Counsel appearing on behalf of the petitioner, at some detail, perused the petition, the Annexures as well as the counter -affidavit filed on behalf of the State.

(2.) In this writ petition, the petitioner seeks quashing of Annexure -6, an order of suspension dated 25.8.1990 passed under Rule 49 -A of the Civil Services (Classification, Control and Appeal) Rules (hereinafter referred to as the 'Appeal Rules').

(3.) The main thrust of arguments of the learned Counsel for the petitioner are three -fold: