JITENDRA KUAMR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner is aggrieved by order as contained in Annexure 1 whereby and whereunder he has been put under suspension under the provisions of Rule 100 of Bihar Service Code.

(3.) IN the counter affidavit filed on behalf of the respondent no. 2, Secretary, Department of Personnel and Administrative Reforms, Government of Bihar, Patna these facts are not denied.