SUNIL KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HAVING heard learned counsel for the appellant, we do not find any merit in this appeal.

(2.) RESPONDENTS have not appeared. The appellant has been suspended having been detained in jail from 17.5.2007 to 2.7.2007, vide Annexure 1 annexed with the writ petition, petitioner 'sheadquarter during suspension was made at Vaishali (Hajipur) and it was also the part of the order that the subsistence allowance shall be payable to the petitioner from the office of the Co -operative Office at Vaishali (Hajipur).

(3.) AFTER the release the petitioner instead of joining at place where his Headquarter was during suspension, attempted to join at Patna but when he was denied joining at Patna and directed to join at Vaishali (Hajipur) he reported his joining at Vaishali (Hajipur) on 3rd July. 2007. Since then. he was making representation at Patna Office for making payment of subsistence allowance for the period of suspension but he has not represented for payment of subsistence allowance from Vaishali (Hajipur) Office of the Joint Registrar, Cooperative Society, from where the subsistence allowance was directed to be paid.