SURESH RAVIDAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the State.

(2.) THE petitioner assails the order of his suspension dated 19.1.2009 He has filed the writ application on 1.6.2009. Learned counsel for the petitioner submits that the charges have not been framed within three months from the date of suspension i.e. by 19.4.2009. Liven thereafter before the Respondents could frame charge, the petitioner has approached this Court with a claim that the suspension is required to be revoked under Rule 9(7) of the Bihar CCS Rules, as the suspension was in contemplation of departmental proceeding under Rule 9(1)(a) of the Bihar CCS Rules.

(3.) COUNTER affidavit has been filed on behalf of the Respondents. Annexure -B to the same demonstrates that charges have been framed on 19.6.2009.