RAJ NARAIN DWIVEDI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner came to this court submitting, inter alia, that the order placing him under suspension is bad, therefore, the same be quashed. On 24.7.2002 this Court directed that the order of suspension shall remain in abeyance. By I.A. 3446 of 2004, the petitioner made a complaint to the Court that despite service of the order of stay upon the respondents, they have not done anything and the petitioner continues to be under suspension, therefore, action be taken against them. The Court required the respondents to submit their show cause as to why the order dated 24.7.2002 has not been observed by them. The Secretary of the Department was required to file his counter affidavit.

(3.) AS the respondents have already issued orders in favour of the petitioner for payment, this Court is not required to take any further action in that matter against the respondents.