NIRU PARAG Vs. STATE OF BIHAR

JUDGEMENT

(1.) The original Petitioner Dr. Brahamdeo Prasad Singh died during the pendency of this writ application and the present application is being pursued by his wife and son.

(2.) Heard Counsel for the Petitioners and the A.P.P. appearing on behalf of the State.

(3.) The original Petitioner late Dr. Singh was aggrieved by the order as contained in Annexure-9 by which he was dismissed from services on the basis of a departmental proceedings initiated against him.