SHYAM RUDRA JHA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Petitioner has filed this application for quashing of the order dated 20.8.2001 contained in Letter No. 3/Misc.-5-538/99-2285 Patna, awarding punishment in a departmental proceeding initiated against the Petitioner and for quashing of the order contained in Letter No. 3/Misc.-5-538/99-1532 dated 4.4.2002, whereby appeal preferred by the Petitioner against the order of punishment passed against the Petitioner in a departmental proceeding has been affirmed. Petitioner's prayer is for quashing of the order dated.20.8.2001 awarding punishment of censor, withholding of two increments with non-cumulative effect and non-payment of salary for the period of suspension except the subsistence allowance.

(3.) Impugned orders have been challenged by the Petitioner on the ground that though in the departmental proceeding, charge framed against the Petitioner was not found to be proved by the Enquiring Officer, still merely on suspicion, punishment has been awarded and the appelLate authority without considering these matters has dismissed the appeal preferred by the Petitioner and affirmed the order passed in the departmental proceeding.