Ashok Kumar vs The State Of Bihar
2021 Latest Caselaw 675 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.7287 of 2020
     ======================================================

Ashok Kumar Son of Kapileshwar Sharma Resident of Village- Shamshernagar, P.S.-Daudnagar, District- Aurangabad.

... ... Petitioner/s Versus

1. The State of Bihar Through Home Secretary, Government of Bihar, Patna.

2. The Superintendent of Police Hazipur in Vaishali.

3. The Superintendent of Police Siwan.

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

For the Petitioner/s : Mr.Abhishek Anand For the Respondent/s : Mr.Lalit Kishore (Ag) ====================================================== CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH ORAL JUDGMENT Date : 04-02-2021

Heard counsel for the parties.

This writ application has been filed by the petitioner for

payment of suspension allowance of the petitioner for the period of

suspension.

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

respondent no. 3 and in paragraph 13, it is contended that order of

punishment has already been passed against the petitioner

withholding the suspension allowance, vide order dated

25.12.2019.

In the aforesaid fact and circumstances, since the order

of punishment is not under challenge, this Court is not inclined to Patna High Court CWJC No.7287 of 2020 dt.04-02-2021

pass any positive order. The writ petition is devoid of merit and is

dismissed accordingly.

(Prabhat Kumar Singh, J) rakhi/-

AFR/NAFR
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Uploading Date          05.02.2021
Transmission Date