Seraj Ahmad vs The State Of Bihar
2021 Latest Caselaw 665 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.6813 of 2020
     ======================================================

Seraj Ahmad, Son of Ali Ahmad, Resident of Village- Takia Yakub, Police station- Gopalganj Town, District- Gopalganj

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Education Department, Government of Bihar, Patna

2. The Director of Secondary Education, Education Department, Government of Bihar, Patna

3. The Regional Deputy Director of Education, Saran at Chapra

4. The District Magistrate, Gopalganj

5. The District Education Officer, Gopalganj

6. The District Programme Officer (Establishment) Gopalganj

7. M.M. Memorial Urdu High School Gopalganj, through its Secretary,

8. Secretary, M.M. Memorial Urdu High School, Gopalganj

9. The Headmaster, M.M. Memorial Urdu High School, Gopalganj

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Javed Aslam, Adv. For the Respondent/s : Mr.Madhaw Prasad Yadaw (Gp23) ====================================================== CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH ORAL JUDGMENT Date : 04-02-2021

Heard learned counsel for the parties.

This writ application has been filed by the petitioner for

quashing the suspension order as contained in Memo No. 49/M/19

dated 04.09.2019.

In this case, counter affidavit has been filed on behalf of

respondent nos. 5 to 9 and in paragraph 19 statement has been

made that departmental proceeding has already been started and is

likely to be concluded within a month.

Patna High Court CWJC No.6813 of 2020 dt.04-02-2021

In the aforesaid facts and circumstances, this writ

petition is disposed of with direction to respondents to conclude

the departmental proceeding within a period of eight weeks from

the date of receipt of the copy of this order. However, if the

departmental proceeding is not concluded within aforesaid period,

the order of suspension shall stand revoked.

                                             (Prabhat Kumar Singh, J)
rakhi
AFR/NAFR
CAV DATE                N.A.
Uploading Date          05.02.2021
Transmission Date