SUSHIL KUMAR JHA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Initially, the petitioner has filed the present writ application on 23.01.2019 challenging the order of suspension dated 22.06.2016.

(3.) In para 31 of the writ application, the petitioner has categorically stated that till date subsistence allowance has not been paid, though he is under suspension since 22.06.2016. This specific statement on affidavit has not been controverted by the respondents.