Last Week, the Patna High Court issued orders suspending four of its Judicial Officers in light of disciplinary proceedings pending against them.
The Officers put under suspension after corruption allegations levelled against them were namely:
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Ram Sujan Pandey - Sub-Judge III-cum Secretary, DLSA, Sheohar
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Tribhuwan Nath - ADJ, Sheohar
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Sanjeev Kumar Chandriyavi - Principal Magistrate, Juvenile Justice Board, Patna (Civil Judge Sr. Division)
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Savita Rani - Principal Magistrate, Juvenile Justice Board, Bhojpur at Ara (Civil Judge Sr. Division)
Exercising its powers under Rule 9 of the Bihar Government Servants (Classification, Control and Appeal) Rules, 2005 which empowers the “appointing authority” to suspend a Government servant from service if disciplinary proceedings or criminal investigations have been initiated against them.
Not only that, the Rules grant powers to the "appointing authority" may also suspend a government servant from service if the person has done an act prejudicial to the security of the state.
The order though proimises them subsistence allowance during the period of their suspension.
Read Order Here:
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