PRAMOD KUMAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) PETITIONER , who during the relevant period was posted as Excise Clerk -Cum -Accountant and also was discharging his duties as Accountant was put under suspension by Annexure -20/1 in contemplation of departmental proceedings.

(3.) IN this regard, it is contended by earned Counsel for the petitioner that though the petitioner was initially appointed as a clerk in the year 1981 and had an unblemished career till 1994, when departmental proceedings were initiated against him. Subsequently, on 4.11.1996 he was terminated from service on the ground that his appointment was illegal. The said order was challenged in this Court and subsequently, when the petitioner filed a contempt application before this Court the had been reinstated in service. It has further been contended that hardly, the petitioner had worked for three to four months more, again by the present order as contained in Annexure -20/1 he had been put under suspension and charge -sheet served on him for dereliction of duty and active collusion for an occurrence said to have taken place in the year 1994 -95.