SANTLAL CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the counsel for the petitioner and counsel appearing on behalf of the respondents.

(2.) THE petitioner has challenged the order of suspension issued vide letter no. 215 dated 4.10,2007 by which he has been put under suspension under Rule 9(1)(3)(2) of the Bihar Government Servant (Classification, Control and Appeal) Rules, 2005. The facts of the case are that the petitioner was earlier suspended on 18.10.2006. The order of the suspension and initiation of the departmental proceeding were challenged vide C.W.J.C. No. 7679. of 2007.

(3.) THIS court while hearing the matter directed as follows: "Accordingly, the respondents are directed to stay the departmental proceeding for one year from today. All attempt should be made for disposal of vigilance case within this period. Petitioner is also directed to co -operate with the criminal case for its early disposal. In case criminal proceeding is not concluded within one year, the respondents can proceed with the departmental proceeding and conclude it in accordance with law."