MD.YUNUS Vs. STATE OF BIHAR

JUDGEMENT

(1.) I have heard learned counsel for the petitioner and the State.

(2.) THE petitioner seeks quashing of the office order contained in memo no. 623 dated 22.2.2013 and memo No. 2194 dated 7.6.2013 issued under the signature of the State Transport Commissioner, Bihar, Patna by which the petitioner was placed under suspension and also a regular departmental proceeding has been initiated against him on the ground of a criminal case having been lodged against him bearing Economic Offence P.S. Case No. 5/2013 under Sections 13(1) and 13(2) of the Prevention of Corruption Act, 1988.

(3.) IN above view of the matter it has been urged that the departmental proceeding requires to be stayed.