Anil Kumar Upadhyay, J.:— Heard learned counsel for the petitioner and learned counsel appearing on behalf of the respondents.
2. The petitioner is aggrieved by the notification dated 14.02.2020 issued by the Joint Secretary, PHED, Government of Bihar, Patna whereby the petitioner has been suspended in purported exercise of Rule 9(1)(A) of the Bihar Government Servant(Classification, Control and Appeal) Rules, 2005.
3. Learned counsel for the petitioner submits that respondents are not justified in keeping the petitioner under suspension without initiating departmental proceeding in accordance with law.
4. Learned counsel for the respondents would submits that departmental proceeding has commenced and the order of suspension is in contemplation of the departmental proceeding.
5. Under the aforesaid circumstance, the respondents are directed to conclude the departmental proceeding at the earliest, preferably within a period of six months from the date of receipt/production of a copy of this order. If the departmental proceeding is not concluded within a period of six months, the order of suspension shall automatically stands vacated.
6. With the aforesaid observation/direction, the writ petition stands disposed of.
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