RAJESHWAR LAL DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS lettes patent appeal has been filed against the order dated 24 April 2002 on CWJC No. 5180 of 2002 : Rajeshwar Lal Das vs. The State of Bihar and others.

(2.) THE petitioner -appellant was facing a departmental inquiry. During the course of which he was suspended and thereafter he filed a departmental appeal. The appellate authority declined to interfere. Thereafter, the petitioner filed a writ petition.

(3.) THE cause which had been precipitated on which the petitioner had been suspended was of his making. During the course of inspection the superior officer, that is, the District Co -operative Officer, sought records from the petitioner, one of them being the records of the petitioner 's appointment as liquidator. The petitioner took the posture that as he was the liquidator these records may not be sought by the District Co -operative Officer. The petitioner resisted the handing over of records. Thus, action taken was to suspend him and possess the records.