VIRENDRAKUMARSRIVASTAVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application was initially directed against an order dated 29-7-1991 passed by respondent No. 1 and as contained in Annexure-3 to the writ application, whereby the petitioner had been placed under suspension as a departmental proceeding was contemplated to be initiated as against him. The petitioner, however, filed an "application for amendment of the writ application on 9-9-1991 wherein the petitioner has sought for issuance of an appropriate writ for quashing the charge-sheet issued against him and as contained in Annexure-4-A thereof.

(2.) By reason of the aforementioned order dated 29-7-1991 the petitioner was suspended in relation to his discharge of duties as a certificate Officer.

(3.) The fact of the matter lies in a very narrow compass.