ISHAK MIYA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The office notes as regards the deposit of cost is unwarranted. That was a conditional order. The State has already filed the additional counter affidavit.

(2.) The present writ application was initially filed seeking quashing of the order dated 16.01.2019 contained in letter no. 24 issued by the District Magistrate, West Champaran at Bettiah (respondent no. 2) directing to conduct a departmental proceeding through the Additional Collector (Departmental Enquiry) West Champaran, Bettiah against the petitioner. The petitioner also prayed for a direction to the respondents to consider revoking his suspension and appoint him on his regular post.

(3.) During pendency of the writ application since final order has been passed by the disciplinary authority and a decision has been taken to terminate the petitioner from service, the petitioner has, after seeking leave of this Court, challenged the order of termination by filing an Interlocutory Application No. 01 of 2020. The petitioner has, thus, challenged the final order as contained in Memo No. 804 dated 16.07.2020 issued under signature of the District Magistrate, West Champaran, Bettiah. Brief Facts of the Case