AJOY KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has sought for quashing of a resolution dated 17.06.2020, whereby it has been decided to initiate disciplinary proceeding against him under Rule 17(2) of the Bihar Government Servant (Classification Control and Appeal) Rules, 2005 (hereinafter referred to as 'the Rules'). By the said resolution, the Chief Enquiry Commissioner, General Administration Department has been appointed as Inquiring authority and Executive Engineer as the Presenting Officer. The allegation against the petitioner relates to the period (2008- 2011) when he was posted as Executive Engineer, Public Health Division, in relation to the works arising out of separate four agreements.

(2.) A counter affidavit has been filed on behalf of the State of Bihar.

(3.) I have heard Mr. Sourav Suman and Sanchay Srivastava, learned counsel for the petitioner and Mr. Arvind Ujjwal, learned Standing Counsel No.4, learned counsel, representing the State of Bihar.