S.J.MUKHOPADHAYA,J. - (1.)
(2.) THE writ petition was originally preferred by petitioner against Order No. 318 dated 31st October, 1991, whereby and whereunder, he was suspended and against the departmental proceeding initiated, vide Resolution dated 25th November. 1991. During the pendency of the writ petition, the proceeding was concluded and the State of Bihar, vide order dated 25th January. 2000, punished the petitioner and dismissed him from service. It is mentioned that the petitioner will not received any amount for the period of suspension, except the subsistence allowance.
(3.) AS the case can be disposed of on short point, it is not necessary to discuss all the facts, except the relevant one.;