ANIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video-conferencing.

(2.) Heard Mr. SSP Yadav, learned counsel along with Mr. Upendra Kumar Singh, learned counsel for the appellant and Mr. P K Verma, learned Additional Advocate General 3 along with Mr. Suman Kumar Jha, learned Assistant Counsel to AAG 3 for the State.

(3.) The present appeal is directed against the order dated 13.07.2021 passed by the learned Single Judge in CWJC No. 3836 of 2020, whereby the order of dismissal from service of the appellant, which was upheld by the Appellate Authority and Memorial Appeal also dismissed, has not been interfered with.