BISHNUDHARI PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appeal is admitted.

(2.) MR . D.N.Yadav, AAG 6, waives service for respondents 1 to 9. Looking to the controversy raised in the appeal, it is heard and disposed of at this stage itself.

(3.) THE State counsel does not dispute that the appellant was suspended by an order dated 25th July, 2007. He also does not dispute that there is no criminal proceedings pending against the appellant nor the appellant was suspended because of the pendency of any criminal case.