ARUN KUMAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) The petitioner is aggrieved against the 'order dated 15th October, 1990, as contained in Annexure-1, By the said order, while the departmental proceeding against the petitioner has been closed, it was ordered that the petitioner would not be paid any further amount other than the subsistence allowance for the period of suspension i. e. for the period from 24th May, 1988 to 16th August, 1989. The petitioner has also challenged the order dated 21st July, 1992, as contained in Annexure-1/A. by which the appeal of the petitioner has been rejected by the Secretary to the Commissioner.

(3.) The admitted facts of the case lie in a narrow compass.