RAJENDRA PRASAD GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Petitioner is a dismissed Junior Engineer. The order of the Respondent State imposing such a punishment is dated 23.1.1998 and forms part of the record as Annexure-1. This is the impugned order in the present writ application.

(3.) It may be recorded that this is not the first visit of the Petitioner to the Court because the Petitioner stood dismissed twice over by the Respondents for the charges which was established against him but on both the occasions the High Court interfered with the order for one technical reason or the other as would be evident from the pleadings and Annexures-3 and 9 which have been annexed by the Petitioner in the present writ application.