LAWS(JHAR)-2013-2-177

AMRESH NARAYAN SINHA Vs. STATE OF JHARKHAND

Decided On February 28, 2013
Amresh Narayan Sinha Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) In this writ petition, the petitioner has prayed for quashing the Memo No. 307 dated 14.3.2012 (Annexure-3), whereby the petitioner has been put under suspension in contemplation of initiation of departmental proceeding. The grievance of the petitioner is that even after lapse of about a year, no departmental proceeding has been initiated against the petitioner and he has been unnecessarily kept under mental agony and in stigmatized state without any cogent ground. Under that circumstance, the petitioner has prayed for quashing the order of suspension.

(2.) A counter affidavit has been filed on behalf of the respondents opposing the writ petition and stating, inter alia, that the petitioner has been put under suspension in the light of criminal case registered under Sections 120B, 201, 420, 467, 468, 471 of the Indian Penal Code and Sections 13(2) r/w 13(1) of P.C. Act, 1988. Since the petitioner is an accused in the said case, investigation of which was given to the C.B.I., he has been placed under suspension.

(3.) I have heard learned counsel for the parties and considered the facts and materials on record.