NAWAL KISHORE SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rajendra Prasad Singh, learned Senior counsel for the petitioner and Mr. Anirban Kundu, learned Standing Counsel No.24 for the State.

(2.) The petitioner is aggrieved by the order of suspension dtd. 22/4/2016, a copy of which is impugned at Annexure 1 to the writ petition.

(3.) The issue raised by Mr. Singh, learned Senior Counsel appearing for the petitioner, to question the order of suspension stands noted in the order of this Court passed on 8/12/2016 and which is as follows: