BHUNESHWAR GOSWAMI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) THOUGH today the matter was placed for orders, but both the parties agreed that the writ application should be heard on the point of admission and the same be finally disposed of.

(3.) ACCORDINALY , I direct that the order of suspension of the petitioner, as contained in Annexure -1 shall not remain operative from tomorrow (24.4.98).