SMT. RITA SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.C. to S.C.-10 for the respondents.

(2.) This writ application has been preferred for quashing the Office order contained in Memo No. Stha/BI-18/2011 141Stha dated 07.01.2017, Annexure-1, passed by the Secretary to Commissioner, Patna Division, Patna, whereby the petitioner has been put under suspension with immediate effect in terms of Section 9(i)(ka) of the Bihar Government Servant (Classification, Control and Appeal) Rule 2005.

(3.) Earlier, the petitioner, being Lady Supervisor, was appointed in the year 1984 in the Department of Social Welfare, Government of Bihar, but subsequently, she was put under suspension vide order dated 07.01.2017 passed by the Secretary to Commissioner, Patna Division, Patna. (Annexure-1).