GAYA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(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 petitioner was made an accused in Samastipur P.S. case No. 348/88, wherein after the Respondents decided to initiate a departmental proceeding, for same set of charges, vide order dated 7th April, 1989. The petitioner was suspended and participated in the proceeding. The Enquiry Officer submitted report exonerating the petitioner, but the disciplinary authority without differing with the finding, removed the petitioner by an order dated 3rd April, 1992.