KUMARI SANDHYA, WIFE OF SHIRISH CHANDRA SRIVASTAVA Vs. STATE OF BIHAR THROUGH PRINCIPAL SECRETARY, EDUCATION DEPARTMENT, BIHAR, PATNA

JUDGEMENT

(1.) Heard Mr. Abhinav Shrivastava, learned counsel appearing for the petitioner and Mr. Arvind Kumar, learned Assisting Counsel to Government Pleader No.23 for the State.

(2.) The petitioner is aggrieved by the order bearing Memo No.739 dated 22.7.2016, whereby she has been put under suspension in exercise of power under rule 9 of the Bihar Government Servants (Classification, Control and Appeal) Rules, 2005 (hereinafter referred to as 'the Disciplinary Rules'). A copy of the order is impugned at Annexure-7 to the writ petition.

(3.) Two issues have been raised by Mr. Shrivastava, learned counsel appearing for the petitioner to question the order of suspension, namely: