CHANDRA BHUSHAN Vs. STATE OF BIHAR THROUGH SECRETARY

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The prayer of the petitioner in this writ application reads as follows:

(3.) Learned counsel for the petitioner while pressing this application however has confined to the aforementioned relief of payment of allowances for merely 17 to 18 months. He submits that even though the suspension of the petitioner is said to have been revoked by the Government on 28.1.2005 after inflicting him certain punishment, the fact remains that the petitioner was never served a copy of the aforesaid notification dated 28.1.2005 at the place where he had remained posted during the period of suspension i.e. in the Office of the Regional Deputy Director of Health, Patna, which was the headquarter of the petitioner fixed during the period of his suspension.