NANDJEE RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present appeal has been filed against the order dated 23.1.2008 passed by learned Single Judge in C.W.J.C. No. 7407 of 2007.

(2.) The petitioner is the appellant herein. He is aggrieved by his order of compulsory retirement dated 30.5.2007 which was passed much prior to his scheduled date of superannuation i.e. on 31.12.2016 and also the said order is not in public interest.

(3.) It has been submitted before the learned Single Judge that the departmental proceedings have been initiated against the petitioner-appellant herein for his guilt and the said proceeding is still pending for final adjudication. The departmental proceeding is at the stage for submitting enquiry report after considering the explanation of the petitioner-appellant herein.