Section 9(5) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
(5)Where a penalty of dismissal, removal or compulsory retirement from service imposed upon a Government Servant is set aside or declared or rendered void in consequence of or by a decision of a court of law and the Disciplinary Authority on a consideration of the circumstances of the case, decides to hold further inquiry against the Government Servant to meet a situation where the court has passed an order purely on technical grounds without going into the merit of the case, on the allegations on which the penalty of dismissal, removal or compulsory retirement was originally imposed, the Government Servant shall be deemed to have been placed under suspension by the Appointing Authority from the date of the original order of dismissal, removal or compulsory retirement and shall continue to remain under suspension until further orders.
