TAPEN SEN, J. - (1.) HEARD Mr. A.K. Sahani, learned counsel for the Petitioner and Mr. Sanjay Kumar Singh, J.C. to AAG. and with their consent, this Writ Application is being disposed off at the stage of admission.
(2.) IN this Writ Application, the Petitioner has prayed for issuance of a writ of certiorari in relation to an officer Order dated 31.08.2002 (Annexure -6) whereby and whereunder he has been put under suspension. On 08.12.1981, the Petitioner was appointed as Peon in the office of the Deputy Commissioner at Chalbasa. Four years thereafter, i.e., on or about 17.04.1985, he was promoted to a Class -III post and posted as a clerk in the Majhari Block in the office of the Block Development Officer in the district of Singhbhum (West). Thereafter, in January, 2000, on being transferred, he joined as a Clerk in the office of the Block Development Officer at Ghatsila in the district of Singhbhum (East).
(3.) THE Petitioner states that on 28.06.2002, he filed an informatory application in the Court of the learned Chief Judicial Magistrate, Jamshedpur wherein he stated that he was married to one Rehana Khatoon on 11.11.1990, through which he got two sons and one daughter but since the last two years, he had no matrimonial relationships with her. This application was registered as Informatory Petition No. 78/2002 (Annexure -1) and it was filed against Rehana Khatoon as also against Abdul Majid and Haji Mohammad Ismail. It would be relevant to mention that at paragraph - 4 of the aforesaid Informatory Application (Annexure -1), the Petitioner stated that for the last two years he had a 'fair ' relationship with one Mariam Begam @ Pinni staying at Haldipokhar and in paragraph -5, the Petitioner stated that after having come to know about the said relationship, there was misunderstanding and therefore, Rehana Khatoon (Opposite Party No. l therein) deserted and started neglecting him.;