LALBABU PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the petitioner has filed hard copy of the writ application. It is submitted that by filing of the hard copy, the defects stand removed.

(2.) Heard learned counsel for the petitioner and the State. Brief facts of the case

(3.) This writ application has been filed seeking quashing of the order as contained in Memo No. 438 dtd. 10/2/2021 passed by respondent no. 2 whereby and whereunder the petitioner has been put under suspension with effect from 20/10/2020 in view of Clause 9(2) of the Bihar Government Servants (Classification, Control and Appeal) Rules, 2005 (hereinafter referred to as 'the Service Rules'). The petitioner also prays for quashing of the initiation of departmental proceeding against him and revocation of his order of suspension as also reinstatement. Submissions on behalf of the petitioner