ARUN KUMAR SINHA Vs. STATE

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner was initially aggrieved by no.n payment of salary for the period he remained under suspension and non conclusion of departmental proceeding even though enquiry report had been submitted. During the pendency of this writ petition, the petitioner was served with an order dated 24.4.2007 by which afresh enquiry officer as well as disciplinary authority were appointed and on the same set of charge enquiry was re -ordered. This order (Annexure 26).brought on record by LA. No. 3823 of 2007 is now under challenge. In other words, now the challenge is as to the legality of the second proceeding as initiated on basis of same charge.

(3.) HAVING heard learned counsel for the parties including learned counsel for the State of Jharkhand and with their consents this application is being disposed of at the stage of admission itself.