RANVIJAY PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and for the State.

(2.) The petitioner is stated to have superannuated on 28.2.2009 from the post of Director (Administration), H.R.D. Department. He is aggrieved by the order dated 6.1.2010 initiating departmental proceedings against him under Rule 43(b) of the Bihar Pension Rules (hereinafter referred to as the Pension Rules).

(3.) Learned counsel for the petitioner submits that while he was in service and heid the post of Additional Collector, Bhagalpur, in the year 2002-03 he discharged certain works of petty schemes approved by the Zila Parishad. An explanation was called for from him on 23.1.2004 which was duly replied. Nothing further transpired thereafter and the petitioner bona fide believed that his explanation had been found acceptable and the matter dropped. The order presently impugned has then been passed.