RAMESHWAR SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned counsel for the State.

(2.) Petitioner was suspended by an order of the Collector, Supaul dated 18.06.2009, as contained in Annexure-2. The order does not show that it was in contemplation of any departmental proceeding. It only shows that his Headquarter was fixed and he was entitled for subsistence allowance.

(3.) Learned counsel for the petitioner submits that neither any proceeding was started nor petitioner has been paid subsistence allowance till today.