PRIYANKA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the State.

(2.) This LPA under Clause 10 of Letters Patent Appeal has been preferred for partly setting aside the judgment and order dtd. 20/4/2018 passed in C.W.J.C. No. 2518 of 2015 passed by a learned Single Judge of this Hon'ble Court by which direction has been issued to treat deceased employee to be in service till 8/12/2014, i.e., the date of order passed by the appellate authority.

(3.) Briefly stated the facts of the case is that deceased employee was appointed as Revenue Karmachari in the year 1993 and while in service was put under suspension by order dtd. 10/1/2012 passed by the Collector in anticipation of departmental proceeding. Subsequently, charges were framed and department proceeding was initiated and by order dtd. 30/6/2014 passed by the District Magistrate, he was removed from service.