PRAMOD PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rishikesh Giri, the learned counsel appearing on behalf of the petitioner and Mr. P.A.S. Pati, the learned counsel appearing on behalf of the respondent State.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The petitioner has preferred this writ petition for quashing the order dated 12.05.2020 by which the petitioner has been put under suspension contemplating the departmental proceeding. The prayer for revocation of the suspension of the petitioner is also made in view of the fact that the suspension continued for more than three months and that too, without framing of the charge sheet.