MD HASHIM ALIAS HASHIM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the learned Counsel for the respondents.

(2.) Vigilance Case No. 6/2000 came to be instituted against the petitioner when simultaneously departmental proceedings were initiated and he was placed under suspension on 6.2.2001. The enquiry report in the departmental proceeding came to be submitted on 24.3.2003. On 15.3.2003 the respondents vacated the suspension subject to the final orders that may be passed in the vigilance matter and the departmental proceedings.

(3.) It is submitted that subsequently sanction has been accorded for his prosecution in the vigilance case. Only for that reason the petitioner has now been placed under suspension again on the same allegations, with regard to the same departmental proceedings, same vigilance case in respect of which after consideration of everything the order of suspension was withdrawn.