KAMAL KISHORE PRASAD Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) An order of suspension passed by the General Managei-cum-Chief Engineer, South Bihar and Chotanagpur Area Electrical Board, Ranchi. (Respondent No. 2) contained in Annexre 4 has been challenged bythe petitioner.

(2.) In accordance with the order of suspension, the petitioner, who was an accountant, Rural Electrification Division, Ranchi, was placed under suspension as per clause 30 of the Bihar State Ele.tricity Board's Certified Standing Order for his gross-misconduct as defined in clause 2 -B of the said certified Standing Order with immediate effect, It was stated that the departmental proceeding is also being started against him separately and that during the period of his suspension, he will draw the subsistence allowance as admissitle under clause 30 of the Board's Certified Stan ding Order.

(3.) Clause 29-B of the Certified Standing order defines misconduct and enumerate the following acts inter alia :-