AJAY KUMAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) THE petitioner is a clerk in the office of the Sub -divisional Education Office, Munger. He has been suspended by the impugned order dated, 3.4.1998.

(3.) THERE appears to be no justification for passing an order of suspension merely on the ground that the petitioner is involved in some criminal case wholly unconnected with the performance of his duties. In fact, this case is also not a case of serious nature and is, perhaps, on account of personal disputes arising out of partition of properties between the members of the family.