LAL BABU PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the petitioner and JC to SC I for the State and considered the counter-affidavits filed on behalf of the respondents.

(2.) The order of suspension, as contained in Annexure-I, is under challenge, whereby and whereunder the petitioner has been put under suspension pending departmental inquiry.

(3.) It is submitted by learned counsel appearing on behalf of the petitioner that the petitioner was put under suspension with effect from 28/06/1999 and till date departmental proceeding has not been concluded. Learned counsel appearing on behalf of the petitioner, therefore, prayed for revocation of the order of suspension.