SUSHIL KUMAR PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition has been filed under Article 226 of the Constitution of India wherein the order passed by the Lokayukta dtd. 30/9/2013 (appended as Annexure-6 to the writ petition) under Sec. 12(3) read with Sec. 12(5) (A) of the Jharkhand Lokayukta Act, 2001 whereby and whereunder recommendations have been made for suspending the petitioner and for initiation of departmental and criminal proceedings against him.

(2.) The matter was taken up on 6/5/2022 and on that day, the State respondent was directed to apprise this Court about the status/outcome of the order impugned dtd. 30/9/2013. The order dtd. 6/5/2022 reads hereunder as :-

(3.) Mr. Rohan Kashyap, learned A.C. to G.A.-II, appearing for the respondent State of Jharkhand, has submitted on instruction that no criminal case has been instituted against the petitioner. However, submission has been made that departmental proceeding has been initiated in terms of the recommendation made by virtue of order dtd. 30/9/2013 (order impugned).