AMITABH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) In the instant petition, petitioner has prayed for following reliefs:-

(3.) Petitioner was placed under suspension on 7/2/2018 vide Memo No. 975 by the State Government while invoking Rules 9(1)(c) of the Bihar Government Servants (Classification, Control and Appeal) Rules, 2005 (For short "Rules 2005").