OJENDRA OJHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioner.

(2.) NO counter affidavit is filed on behalf of the respondent authorities and Mr. R.P. Bhagat (G.P. IV) states that he was not given any instructions despite wireless message and reminders sent by him to the concerned authorities.

(3.) THE petitioner is a Village Level Worker. He seeks a direction from this court for quashing the disciplinary proceeding which remains pending against ' him now for over fifteen years.