VIDYABHNSHANSINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this application the petitioner has questioned an order dated 30th January, 1993 as contained in Annexure-1 to the writ application whereby and Whereunder he has been placed under suspension.

(2.) The ground upon which the aforementioned order is questioned inter alia is that although that the petitioner was working in the capacity of Deputy Secretary, Housing Department, Government of Bihar and thus was not posted in the Building Construction Department, the impugned order order has been passed at the instance of the Minister, Building Construction Department, who is not his controlling authority.

(3.) The petitioner has also alleged mala fide as against the Minister Incharge of Housing Department.