MAHENDRA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondents.

(2.) The appellant was proceeded with on eight charges. Four of them were not proved, three were proved and one was partly proved.

(3.) A second show cause notice followed on the proved charges, duly replied, culminating in the order of dismissal from service dated 12.08.2000. The appeal against the same has also been rejected.