UMESH CHANDRA PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS writ petition has been filed for quashing the decision of the State Government to initiate disciplinary proceeding and place the petitioner under suspension pending such proceeding. From the copy of the decision/order as contained in memo no. 599 dated 10.5.99 issued under the hand of Deputy Secretary, Animal Husbandry and Fisheries Department, it appears that the said decision was followed by a formal resolution of the State Government contained in memo no. 655 dated 17.5.99 of the Animal Husbandry and Fisheries Department which was accompanied by the memo of charge.

(2.) THE short point urged on behalf of the counsel for the petitioner on which the petition is fit to succeed, is that with respect to self same charge earlier proceedings had been initiated against him in which the petitioner was exonerated.

(3.) IN these premises, the impugned order dated 10.5.99 as also the impugned resolution dated 17.5.99 contained in Annexures 4 and 5 are quashed.