KAMLA PRASAD SON OF SHYAM NARAIN PRASAD Vs. HON&APOSBIE HIGH COURT OF JUDICATURE AT PATNA THROUGH THE REGISTRAR GENERAL, HIGH COURT, PATNA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) WHILE the petitioner was posted as District & Sessions Judge, Begusarai, he was suspended pending inquiry and a departmental proceeding was initiated against him on the basis of allegation regarding grant of anticipatory bail to the accused persons. Charges were framed against the petitioner. The inquiry officer found him guilty. But after considering the reply to second show -cause no punishment, as contemplated under Rules, were imposed on him. He was warned to be careful in future, no other punishment including censure was imposed upon him. The order is as follows: - "Upon due deliberations and consideration of the second show cause filed by Sri Kamla Prasad, the Court have been pleased to resolve that the officer concerned, namely, Sri Kamla Prasad be warned to be careful in future." By Annexure -2 dated 23.11.2007, the suspension order of the petitioner was revoked.

(3.) THE contention of the petitioner is that he made a representation for payment of salary for the suspension period as well as inquiry period deducting the subsistence allowance, which was given to him.