VASHISHTH NARAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner who is an Executive Engineer in the Road Construction Department has challenged the order contained in Annexure-1, dated 7.12.2007 by which the petitioner has been awarded punishments in a departmental proceeding. The petitioner has also challenged the second show-cause issued to the petitioner contained in Annexure-A dated 27.7.2007.

(2.) The questions that have been raised in this writ application are :-

(3.) The facts of the case are that the petitioner was issued a charge sheet in which six charges were levelled against the petitioner. It would be relevant to give a synopsis of the charges as mentioned in Annexure-6.