S.J. Mukhopadhaya, J. - (1.) IN both the cases, as the common question of law is involved and the petitioners have challenged their respective orders of suspension and departmental proceeding, they were heard together and are being disposed of by this common order.
(2.) ACCORDING to petitioners, they are non -teaching and teaching employees of Delhi Public School, Ranchi (DPS for short). It is alleged that the respondents have illegally placed both of them under suspension and continuing under prolong suspension for about three years without finalizing the departmental proceeding. According to petitioner, Sanjay Kumar Jha of WP (S) No. 4263/02, Mr. Mahesh Bareja, Principal, DPS, Ranchi has no jurisdiction to take action against him.
(3.) THE authorities of DPS, Ranchi on appearance have raised preliminary objection relating to maintainability of writ petition against DPS. It is stated that it is a private society registered under the Societies Registration Act and writ petition is not maintainable. Mr. Jerath, counsel for DPS further submitted that the proceeding has been concluded but because of pendency of the writ petition, final order has not been passed.;