Alok Kumar Jha vs The Union Of India
2026 Latest Caselaw 659 Patna

Patna High Court

Alok Kumar Jha vs The Union Of India on 27 February, 2026

Author: Harish Kumar

Bench: Harish Kumar

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.20805 of 2025
     ======================================================
     Alok Kumar Jha Son of Binod Kumar Jha, Resident of West Ashoka Nagar,
     Dhurvas Line, Kankarbagh, Police Station- Ramkrishna Nagar, District and
     City- Patna, Assistant Employees State Insurance Corporation, Regional
     Office, Patna (Suspended).

                                                               ... ... Petitioner/s
                                    Versus
1.   The Union of India through the Secretary, Ministry of Labour and
     Employment, Government of India.
2.   The Director General, Employee State Insurance Corporation, Panchdeep
     Bhawan C.I.G. Marg, New Delhi, Government of India.
3.   The Regional Director, Employee State Insurance Corporation Panchdeep
     Bhawan, Nehru Marg, Patna.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :    Mr.Arvind Kumar Mouar, Adv.
     For the Respondent/s   :    Mr. Ramadhar Shekhar, CGC
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
                         ORAL JUDGMENT

Date : 27-02-2026 Heard the parties.

2. Challenge in the present writ petition is made to

the order No. 42-C-13/13/197/2020/E-III dated 23.04.2025

issued by the respondent No. 3, whereby the petitioner has been

placed under suspension with effect from 23.04.2025.

3. Learned Advocate for the petitioner fairly

contended that during the pendency of the writ petition, now the

suspension of the petitioner has been revoked but for the period

during which he was kept under suspension, he has only been

allowed the subsistence allowance. Till date neither any

departmental proceeding has been initiated nor further action Patna High Court CWJC No.20805 of 2025 dt.27-02-2026

has been taken is the submission of learned Advocate for the

petitioner based upon instruction from his client.

4. Learned Advocate for the Union of India prays for

a short adjournment to apprise this Court with respect to the

present factual position.

5. Be that as it may, considering the nature of relief

sought for in the writ petition as also the fact that now the

suspension of the petitioner has already been revoked, this Court

does not find any reason to keep the matter pending.

Accordingly, the present writ petition stands disposed of.

6. However, the petitioner shall be at liberty to file an

appropriate representation before the concerned authority for

payment of his due salary for the period he was put under

suspension after deducting the subsistence allowance. If such

representation is filed, the same shall be considered and

disposed of in accordance with law, expeditiously.

(Harish Kumar, J)

Anjani/-

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Uploading Date          28.02.2026
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