GAJENDRA NARAIN DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) AFTER hearing the counsel for the parties, both the writ petition and I.A. are disposed of by passing the following order.

(2.) THE complaint of the petitioner is that though the order of suspension was served upon him on 27th June, 95 even then as yet no departmental proceeding has been initiated.

(3.) THE learned Judge in the concluding portion of the order made it clear that this order be brought to the notice of the Commissioner -Cum -Secretary, Road Construction Department. Even then no effective steps have been taken, and today admitted position is that even charge -sheet was not served on the petitioner by 31st January, 1999. Therefore, there is no question of conclusion of the said departmental proceeding. This shows total inaction in the concerned department of the State Government.