VINAY SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and the Respondents.

(2.) Petitioner, who is an Executive Engineer in the Water Resources Department. Government of Bihar and at the relevant time served on the said post in the Western Embankment Division, Kunauli at Birpur, in the district of Supaul, has filed this writ petition questioning the correctness and validity of the order, bearing Memo No. 262 dated 17.3.2006, Annexure-22, whereunder he has been placed under suspension in contemplation of a departmental proceeding fixing his headquarters during the suspension in the office of the Chief Engineer, Muzaffarpur.

(3.) By filing Interlocutory Application No. 2309 of 2006, he has also assailed the resolution of the State Government, bearing Memo No. 413 dated 20.4.2006, Annexure-26, whereunder the departmental proceedings has been initiated against him under Rule 55 of the Civil Services (Classification, Control and Appeal) Rules, 1930 and charge-sheet along with memo of evidence has been served.