BULKAN PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the Petitioner and the State.

(2.) A detailed counter affidavit has been filed by the State-Respondents.

(3.) Petitioner has filed this application for quashing of order contained in Memo No. 106 dated 10.2.2005, whereby punishments have been awarded to the Petitioner by the Disciplinary Authority in the departmental proceeding. Further relief prayed by the Petitioner is for a direction to the Respondents to make payment of gratuity with interest. Payment of salary for the period of suspension minus subsistence allowance and to conclude the period of suspension as period of duty for granting increment and pensionary benefits as well as for payment of 100% pension and other pensionary benefits with interest.