RAM BILASH SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has approached this Court seeking quashing of order dated 04.11.2010 whereby the petitioner was put under suspension.

(2.) The brief facts of the case as disclosed in the writ petition are that, the petitioner was appointed on 16.06.1987 in the cadre of Bihar Engineering Service class-II. The petitioner joined the Road Construction Department, Government of Jharkhand on 09.11.2006. Thereafter, he was transferred from Chaibasa on deputation to REO/RWD vide order dated 30.01.2008 and he was relieved from Chaibasa on 04.02.2008 and joined in REO/RWD on 05.02.2008. Again his service was sent to Health Department vide order dated 01.03.2003, where he joined on 03.03.2008 and continued upto 22.11.2010.

(3.) A First Information Report being RC 20(A)/2009R was instituted by Central Bureau of Investigation on 22.10.2009. The petitioner was suspended by the impugned order dated 04.11.2010 on the allegation that he has been made an accused in the criminal case being RC 20(A)/2009(R). Since 04.11.2010, the enquiry against the petitioner has not been concluded and the petitioner has remained under suspension for a period of more than 2 years and 9 months. In these facts, the petitioner has approached this court by filling the present writ petition.