AMARESHWAR SAHAY, J. - (1.) BY issuance of order dated 8.8.1998 the petitioner was put under suspension by the Government of Bihar and the departmental proceeding was ordered to be initiated against him. During the suspension period the Head Quarter of the petitioner was fixed at Patna. Thereafter, by issue of order dated 27.12.1999 contained in Annexure -2 the Government of Bihar changed the headquarter of the petitioner from Patna to Chaibasa now falling in the State of Jharkhand.
(2.) IT appears that again notification dated 23.6.2000 (Annexure -4) issued by the Government of Bihar, the Head Quarter of the petitioner was changed from Chaibasa to Nawada falling in the State of Bihar. The petitioner states that since he was in jail custody from 12.6.2000 at Patna in connection with CBI case against him in which he was released on bail on 20.1.2001 and therefore, he could not join at Nawada pursuant to the order contained in notification dated 23.6.2000. The petitioner further states that he had no knowledge about the issuance of order dated 23.6.2000 changing his headquarter from Chaibasa to Nawada and therefore, he joined at Chaibasa on 4.4.2001 after he was released on bail,
(3.) THE grievance of the petitioner is that since 8.8.1998 he is not being paid the subsistence allowance and therefore, he made several representations for payment of the same but the Government of Jharkhand by issue of Annexure -5 dated 6.3.2002 has refused to pay his subsistence allowance. This very order as contained in Annexure -5 is under challenge in this writ petition.;