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Judgment
L. Narasimha Reddy, J
The applicant was an IAS officer of Bihar cadre. He was placed under suspension on 12.01.2017 by the State Government on account of the fact
that he was shown as an accused in FIR No. 127/2016. It was extended from time to time by the State Government as well as the Central
Government. The last of such extension was on 24.01.2020 for a period of six months. The applicant was to retire on 31.07.2020. Taking that fact into
account, the State Government issued an order dated 22.07.2020 directing that the suspension extended through order dated 24.01.2020 shall come to
an end after expiry of the said period, i.e., 24.07.2020. The applicant made several representations requesting the respondents to decide the manner in
which the period of suspension should be treated. Reliance is placed upon certain provisions of service rules. The grievance of the applicant is that no
steps are being taken thereon.
We heard Sh. Nilansh Gaur, learned counsel for the applicant and Sh. Rajeev Kumar, learned counsel for respondent no. 1, at the stage of
admission.
The suspension of the applicant was on account of his being shown as an accused in a criminal case. It was not extended beyond 24.07.2020, on
account of the fact that he was to retire on 31.07.2020. The question as to whether it is possible to decide the manner in which the period of
suspension must be treated, needs to be examined by the respondents. The representation made in this behalf cannot be kept pending indefinitely.
We, therefore, dispose of the OA directing the respondents to pass an order on the representation dated 05.08.2020 within a period of two months
from the date of receipt of copy of this order. It is also open to the applicant to make a comprehensive representation to the competent authority, if he
is so advised.
There shall be no order as to costs.