Pradyumn Singh vs The State Of Bihar
2022 Latest Caselaw 1005 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                      Civil Writ Jurisdiction Case No.1533 of 2021
     ======================================================

Pradyumn Singh S/o Late Parmanand Singh Resident of Village- Habsapur, P.s.- Paliganj, District- Patna

... ... Petitioner/s Versus

1. The State of Bihar through the Director General of Police, Patel Bhawan, Bailey Road, Patna

2. Inspector General of Police (H.Q.) Patel Bhawan, Bailey Road, Patna

3. The Superintendent of Police, Jamui

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

For the Petitioner/s : Mr. Awadhesh Kumar Mishra For the Respondent/s : Mr. Lalit Kishore ( Ag ) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 08-02-2022

The matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19 pandemic.

2. In the instant petition, petitioner has prayed for the

following relief/reliefs:

"That, this is an application for issuance of a writ of certiorari for quashing the order of suspension issued by I.G. H.Q. under Memo No. 23/406014/P-1 dated 11.01.2019 interalia the following.

Respondent authorities be directed to pay all consequential and financial benefits to the petitioner."

3. During pendency of the present petition, order of

suspension dated 11.01.2019 has been revoked. Therefore, the

disciplinary authority is hereby directed to conclude the Patna High Court CWJC No.1533 of 2021 dt.08-02-2022

disciplinary proceedings within a period of six months from the

date of receipt of this order, if it is not already concluded.

4. The concerned Disciplinary Authority is hereby

directed to regulate the suspension period as a duty or a leave at

his credit with the relevant provision of law. If petitioner is

exonerated in the proceedings in that event difference of salary for

suspension period be paid. The above exercise shall be completed

within a period of three months.

5. Accordingly, writ petition stands disposed off.

(P. B. Bajanthri, J) GAURAV S./-

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