ARUN KUMAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel appearing on behalf of the petitioner, and JC to SC 9.

(2.) BOTH these writ applications involve common questions of law and facts, therefore, they have been heard together and the same are being disposed of by this order.

(3.) BOTH these petitioners were put under suspension by order, as contained in Annexure 1, in contemplation of a departmental proceeding by the sole respondent, Director, Primary Education, Patna, dated 30 -6 -1999 and in the departmental proceeding, charges were served on the petitioners, which were answered by the petitioners and, ultimately, the inquiry officer submitted reports exonerating the petitioners. The sole respondent, however, without referring to the inquiry report, as referred to above, imposed certain penalties, upon the petitioners vide orders, as contained in Annexure 3, respectively.