Patna High Court
Nageshwar Sharma vs The State Of Bihar & Ors on 9 July, 2015
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1524 of 2015
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Nageshwar Sharma S/o Sri Badri Sharma, Resident of Village Ratanpur, P.S-
Daudnagar, District- Aurangabad, at present Executive Engineer, department of
Public Health Engineering (under 2nd time suspension) , Govt. of Bihar , Patna and
Head Quarter in the office of Zonal Office , Muzaffarpur (Regional Chief Engineer
Office), Muzaffarpur .
.... .... Petitioner/s
Versus
1. The State of Bihar
2. The Principal Secretary, Department of Public Health Engineering, Govt. of
Bihar, Patna
3. The Joint Secretary, Public Health Engineering Department, Govt. of Bihar,
Patna
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Binod Kanth, Sr. Advocate
Mr. Bishnu Kant Dubey
For the Respondent/s : Mr. GP13- NASIM YAHYA
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL JUDGMENT
Date: 09-07-2015 The suspension of the petitioner cannot drag on indefinitely.
The enquiry officer as well as the disciplinary authority is saddled with the responsibility to expedite the matter. They must also ensure that if the subsistence allowance has not been paid for the reason, not attributable to the petitioner, it must be expedited and paid without any delay, preferably, within six weeks. 2 Patna High Court CWJC No.1524 of 2015 dt.09-07-2015 2/2 No interference with the order of suspension is required at this stage.
Writ application is disposed of with above direction.
(Ajay Kumar Tripathi, J) R.K.Pathak/-
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