RAGHAVENDRA KUMAR DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE grievance of the petitioner is that though he has been put under suspension w.e.f. 15.1.2007 in contemplation of some proceeding, the memorandum of charge has not been served on him till date and the petitioner has been unnecessarily kept under suspension. Further grievance of the petitioner is that he is also not being paid the subsistence allowance.

(2.) AT this stage, learned J.C. to S.C. (Mines) is not able to say regarding the progress in the proceeding, but it has been submitted that if the memorandum has not been served, the same shall be served without further delay. It has also been submitted that if the petitioner is not being paid the subsistence allowance arrangement shall be made to pay subsistence allowance to the petitioner.

(3.) LET a copy of the order be handed over to learned J.C. to S.C. (Mines).