CHANDRA SHEKHAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) LEARNED counsel for the appellant petitioner states that he has challenged the order of suspension dated 3rd October, 2007 which does not discJose that it is in contemplation of any disciplinary enquiry to be initiated against him and no charge -sheet has been served against him so far in fact. He further submits that no further order of extending the suspension order has been made up till now. The learned Single Judge has interpreted the order alongwith the materials placed by the respondents on record, an order in contemplation of enquiry and dismissed the writ petition. While dismissing the writ petition the learned Single Judge directed for issuing charge -sheet within the prescribed time under sub -clause (7) of Rule 9 of the Bihar Government Servants (Classification, Control and Appeal) Rules, 2005.

(3.) IN the facts and circumstances and in the light of statements made by learned counsel for the appellant petitioner, we do not propose to go into the merit of the order dated 3.10.2007. Accepting the statement of learned counsel for the appellant petitioner to be correct, the suspension order automatically comes to an end on expiry of three months from the date of the order where no charge -sheet has been issued before the expiry of three months or no order extending the period of suspension has been made by a reasoned order.