PREM PRAKASH SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) The petitioner, substantially, prays for revocation of the order of suspension dated 19-9-2000, as contained in Annexure 1, solely on the ground that till date the departmental proceeding has not proceeded.

(3.) Learned Counsel appearing on behalf of the petitioner submitted that by virtue of the order, as contained in Annexure 1 dated 19-9-2000, the petitioner was put under suspension' in contemplation of the departmental proceeding and it would appear from the materials on record and also the counter-affidavit that till date inquiry has not been concluded. Learned Counsel has drawn my attention to Annexure 11 dated 4-3-2003, which is the communication made by the inquiry officer to the Director (Administration), Secondary, Primary and Adult Education, Government of Bihar, Patna, wherefrom it appears that there is no headway in the departmental proceeding.