JAI PRAKASH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the Counsel for the petitioner and the State.

(2.) AS the case can be disposed of on short point, it is not necessary to discuss all the facts, except the relevant one.

(3.) IT appears that the matter was referred to Inquiry Officer who submitted report, vide letter No. 72 dated 15th July, 1998, on which the petitioner was provided with a 2nd show-cause notice, vide Memo No. 589 dated 8.8.98.