CHANDAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) IT is surprising that the Executive Officer -cum -Special Officer, Munger Nagar Parishad, Munger has the audacity to call the order passed by the Chairman of the Nagar Parishad revoking the order of suspension of the petitioners as an illegal order.

(2.) THE State Government is directed to initiate appropriate proceedings against the said Executive Officer for the said action on his part. If necessary, the State Government is directed to obtain certified xerox copy of the counter affidavit affirmed by him and filed in this Court in this case.

(3.) IT appears that the petitioners were suspended at one point of time. The said order of suspension has been revoked. None of them has yet been dismissed from service or discharged therefrom. Neither during the period of suspension any subsistence allowance had been paid to the petitioners, nor after revocation of the order of suspension, one paise has been paid to the petitioners on account of their salaries. The officers of the Nagar Parishad are getting their salaries. The Superintendent of Nagar Parishad is being paid his salaries. Other persons connected with the Executive Officer -cum -Special Officer are also being paid their salaries.