ABDUL KARIM Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and Farooque Moazzam, learned counsel for the Madarsa Board, respondent no. 4.

(2.) THE grievance of the petitioner by this writ application is that he has been put under suspension with effect from 31.10.1999 vide order as contained in Annexure -6 and till date enquiry report has not been submitted nor the petitioner is getting subsistence allowance.

(3.) LEARNED counsel for the petitioner submits that even though more than two years have passed, the enquiry report has not been submitted by the Committee and this fact would be evident from the contents of the counter affidavit filed on behalf of Madarsa Board as well. It is further submitted by learned counsel that till date subsistence allowance has not been paid to him. Mr. Farooque Moazzam appearing on behalf of the Madarsa Board, however, submitted that Board has already directed the school in question to expedite the enquiry and submit a report to it. Annexure -A to the counter affidavit is a direction to the school to submit enquiry report. It is submitted at the Bar that till date enquiry report has not been submitted. The fact that the petitioner is under suspension with effect from 31.10.1999 is not in dispute.