SATYENDRA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. P.K. Shahi, learned counsel appearing on behalf of the petitioners, and JC to SC 5 for the State, and considered the counter affidavit filed on behalf of the respondents.

(2.) ORDERS , as contained in annexures 1, 2, 3 and 4, are under challenge, whereby and whereunder ail these four petitioners have been put under suspension and their headquarters have been fixed at different places.

(3.) A counter affidavit has been filed on behalf of the respondents stating therein that on the basis of the buffsheet issued by the Minister concerned, interim orders of suspension have been passed against the petitioners. The fact that the matter was never enquired into nor any report was called for from the Collector of the District is not denied. The orders of suspension, in this view of the matter, per se appear to be wholly without jurisdiction and tainted with malafide.