STATE OF BIHAR Vs. SERAJUDDIN AHMAD

JUDGEMENT

(1.) WE have heard counsel for the appellant on the point of limitation.

(2.) WE are satisfied with the grounds made out in the limitation petition. The delay in filing the appeal is therefore condoned.

(3.) IN the instant case since no charge was ever framed against the respondent, it cannot be said that a departmental proceeding has been instituted against him while he was in service.