PATI PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the Counsel for the Petitioner and Counsel appearing on behalf of the State and Counsel appearing on behalf of the Intervener Respondent.

(2.) THE Petitioner has challenged the order of the suspension passed on 13.09.2007 by the Secretary, Department of Food, and Consumer Protection, Government of Bihar, Patna for the reason that the Petitioner had made a delay in instituting the First Information Report with respect to the seizure which was reported to the Investigating Officer of the Motihari Town Police Station on 25.02.2007 for which, the First Information Report was lodged on 11.07.2007.

(3.) IT is necessary to state the facts of case in order to decide whether the suspension order is justified or not.