BHUWAESHWAR PANDEY Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) The petitioner has prayed for revocation of the order of suspension dated 4.11.1997. He has further prayed for quashing of the order dated 10.4.2000 by which the petitioner was informed that till finalization of the departmental proceedings the petitioner would continue to be under suspension.

(2.) The petitioner has also prayed for costs of Rs. 25,000/ - for having put him in a state of prolonged suspension thereby causing harassment upon him.

(3.) From the facts as pleaded in the Writ Application, it is apparent that by an order dated 4.11.1997 the petitioner was put under suspension retrospectively with effect from 8,8.1997 on the ground of his having been sent to jail in relation to a case under Ss. 498 -A, 494, 380, 342, 320 -B and 34 of the Indian Penal Code.