BANKE BIHARI SINGH, SON OF LATE GOVIND PRASAD SINGH, RESIDENT OF SITLA ASTHAN ROAD, TILKAMANJHI, P.S. TILKAMANJHI, DISTRICT Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner seeks quashing of his order of suspension, dated 08.03.2016, passed under Rule 9(1)(A) of the Bihar Government Servant (Classification, Control & Appeal) Rules, 2005 (for short Bihar CCA Rules, 2005), for the charge of publishing tender for roads under the Head-3054 , without obtaining Administrative approval.

(3.) Generally, this Court is not inclined to interfere with the order of suspension, once a proceeding has been initiated unless there has been infraction of law or undue delay in disposal of the same. However, the peculiar facts of the instant case necessitates due to consideration of the relief as prayed for.