SHIV NARAYAN SINGH Vs. STATE OF BIHAR THROUGH PRINCIPAL SECRETARY, DEPARTMENT OF EDUCATION, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing on behalf of the State.

(2.) The petitioner is aggrieved by the order of suspension contained in memo No. 2260-8 dated 14.10.2017, whereby the petitioner was put under suspension in contemplation of the departmental proceeding.

(3.) Counsel for the petitioner submits that till date the departmental proceeding has not been initiated by framing charges under Prapatra-'Ka'. The order of suspension was passed on 14.10.2017, as contained in Annexure-18 with the clear stipulation that Prapatra-'Ka' is being issued separately.