LAKSHMI KUMARI SRIVASTAVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) IT is submitted by learned counsel for the petitioner that this writ application is now confined only so far the prayer made in LA. No. 2152 of 2001 is concerned.

(3.) IT is submitted by learned counsel for the petitioner that after passing the order, as contained in annexure 11, even no departmental proceeding was initiated against the petitioner nor charges were served upon her and she gracefully superannuated. It is also submitted that till date she has received no intimation from the State authorities about any departmental proceeding and in this view of the matter, the order of suspension would stand revoked automatically.