ASHOK KUMAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application was filed on 8/12/2020 seeking a direction to the respondents No. 1 to 3 to consider the petitioner's request to grant him adequate time extension after the end of the lockdown period imposed due to spread of COVID-19 virus for submission of reply/ representation against the enquiry report submitted by the Enquiring Authority. A prayer was also made seeking a direction to the concerned respondent authorities to supply complete enquiry report so as to enable him to file proper reply/ representation as the copy of the enquiry report supplied to him did not contain pages No. 7 to 13 of the said report.

(2.) During pendency of the writ application final order has been passed in the disciplinary proceeding with the issuance of resolution vide Memo No. 516(15) dtd. 26/3/2021 by the Health Department, Government of Bihar, whereby punishment of dismissal from service has been imposed upon the petitioner. The petitioner has sought for amendment in the writ petition by filing I.A. No. 01 of 2021 so as to challenge the said resolution dtd. 26/3/2021, which was allowed by order dtd. 28/6/2021.

(3.) Heard Mr. Shekhar Singh, learned counsel appearing on behalf of the petitioner and Mr. S.D. Yadav, learned AAG-9 for the State of Bihar.