BIPIN KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been filed for quashing the order as contained in memo dated 19.11.2002 (Annexure -1) whereby the petitioner who happens to be the Assistant in the Office of Child Development Project, Barbigha has been suspended by the District Magistrate.

(2.) IT is the stand of the petitioner that the District Magistrate has no power to suspend an Assistant working in the Child Development Project.

(3.) FROM the pleading of the party, it is evident that the order of.suspension has been passed by the District Magistrate who is not competent to pass such an order. The only question which falls for determination is as to whether the grant of approval by the Director of Social Welfare shall validate the order of suspension.