SURENDRA PRASAD Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) PETITION at Flag L (I.A. No. 2529 of 2005) has been filed for condoning the delay of 9 days in preferring the instant appeal.

(2.) HAVING heard the counsel for the parties and being satisfied with the grounds shown therein, delay of 9 days in preferring the appeal is condoned.

(3.) THE appellant, who was in service of the then Bihar State Electricity Board (hereinafter to be referred as the Board) was placed under suspension by the successor Bihar State Electricity Board {hereinafter referred to be as the B.S.E.B.) by order No. 6/A LN/Gaya/1509/04 -47, dated 4th January 2005 in contemplation of departmental proceeding. He challenged the order of suspension on the ground that the B.S.E.B. had no jurisdiction to pass the said order. The writ petition preferred by the appellant was rejected by the learned Single Judge as the order of suspension having been issued in contemplation of the departmental proceeding and not being a punishment.