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The Patna High Court has suspended the Chief Judicial Magistrate Sudhir Kumar Sinha until further orders after a controversial bail order was been passed by the Chief Judicial Magistrate. A disciplinary proceeding was initiated against Sri Sudhir Kumar Sinha, C.J.M., Motihari. As per the notification, the C.J.M. has been placed under suspension in the exercise of the powers conferred by Sub-rule (1) of Rule 6 of the Bihar Judicial Service (Classification, Control, and Appeal) Rules, 2020. It was held that the C.J.M. will be suspended till the pendency of the inquiry or until further orders with his headquarters attached with the District Judgeship at Motihari.
The High Court also ordered that the C.J.M. is directed to not leave the station without the procurement of the previous permission. It was also mentioned that the C.J.M. will be allowed to get the Subsistence allowance permitted by Rule 96 of the Bihar Service Code during the suspension period.
The Patna High Court placed 4 Judicial officers under suspension as disciplinary proceedings were pending in October 2020. The Uttarakhand High Court had also suspended District Judge Prashant Joshi, for fixing the official board of District Judge of Dehradun on another owners’ car. A copy of the order was forwarded to the District and Sessions Judge, East Champaran at Motihari with a request to serve a copy of this order upon Sri Sudhir Kumar Sinha, C.J.M., Motihari immediately with a direction to him to take charge of his office immediately on the receipt of the said order.
A copy of the order was forwarded to the Principal Secretary of Government of Bihar, General Administration Department. A request was issued to direct the concerned authority for issuance of pay-slip for subsistence allowance to Secretary to the Government of Bihar, Law Department, and Accountant General, Bihar.
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