RAJIV DUTTA VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) THOUGH today petition for grant of interim relief has been placed for consideration but both the parties agreed that the main writ application itself should be heard on the point of admission and same be finally disposed of.

(3.) THE writ application has been filed for quashing order dated 2.4.1998, pased by Labour Commissioner, Bihar, contained in annexure 6, whereby the petitioner has been suspended on the sole ground that a criminal case bearing no 6C of 1986 is pending before Judicial Magistrate, 1st Class, Jamui, under Sections 3 and 4 of the Dowry Prohibition Act.