Shree Chandrashekhar, J. - (1.) The petitioner is aggrieved of order, dated 13.06.2016 by which he was placed under suspension in contemplation of a departmental proceeding.
(2.) Briefly stated, the petitioner claims that he was appointed as Block Education Extension Officer on 20.03.1991. He was promoted on 18.08.2009 to the post of Area Education Officer and he was posted at Dhanbad. When he was posted as District Superintendent of Education, Deoghar, on an allegation that applications of invalid candidates were accepted for Teachers' Eligibility Test, in contemplation of a departmental proceeding, vide Resolution dated 13.06.2016, he was suspended. During the period of suspension he was directed to report at the headquarters, which is office of the Regional Deputy Director of Education, South Chhotanagpur Division, Ranchi.
(3.) The learned Senior counsel for the petitioner submits that a departmental proceeding has now been initiated vide Resolution dated 09.08.2016, which cannot continue for an indefinite period and it must be concluded within a reasonable time. The submission made on behalf of the petitioner is that after 09.08.2016 the departmental proceeding has not progressed.;