- (1.) The petitioners were suspended by orders both dated 12th July, 2000 issued by the Deputy Commissioner, Gumla they having taken in custody in pursuance of Dumri P.S. Case No. 2/98 from the date they were taken in custody. For the same set of allegation, departmental proceedings were also initiated against them on 23rd November, 2000, vide Annexure-2 and 3. Therefore, the petitioners appeared in the departmental proceedings and the Enquiry Officer submitted report, but no order having passed and as the petitioners are still continuing under suspension, the present writ petition has been preferred.
(2.) It is stated that after submission of the charge-sheet in G.R. Case No. 2/98, the petitioners moved in Criminal Revision No. 9 of 2001, wherein the learned Sessions Judge, Gurrila stayed the proceedings of the G.R. Case No. 2/98, vide order dated 2nd June, 2001, no charge has been framed against the petitioners.
(3.) In the meantime, the petitioners claimed to have been exonerated by the Enquiry Officer.;