PREM SHANKER SHRIVASTAVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Petitioner has challenged the order of suspension dated 25th September, 1991, as contained in Annexure-1.

(2.) The brief fact of the case shows that after suspension of the Petitioner made on 25th September, 1991, a departmental proceeding was initiated vide charge sheet dated 25th September, 1991 (Annexure-6). The Commissioner for Departmental enquiry was appointed as Enquiry Officer.

(3.) It will be evident from Annexure-3 dated 16th June, 1993, that till that date the departmental proceeding was not concluded and the resolution initiating the departmental proceeding was returned back by the Commissioner for departmental proceeding on the ground that the same was defective. Counsel for the Petitioner submitted that thereafter no further development has taken place in the matter of departmental proceeding and the same is still pending.