KISHORI KUMAR YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel representing the petitioner and learned counsel representing the respondents.

(2.) The petitioner is kept under suspension from 10/8/2024, thus he has approached this Court to set aside the order of suspension.

(3.) On the last date, it was informed that no departmental proceeding was initiated against the petitioner. Thus, this Court directed the respondents to inform as to whether the departmental proceeding against the petitioner has been initiated or not and the time by which the proceeding can be concluded.