RITESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) This writ petition has been filed by the petitioner for following reliefs:-

(3.) The brief facts of this case are that petitioner was suspended by order dtd. 10/9/2018, while he was posted as Agriculture Coordinator at Harnaut, on the recommendation of the District Magistrate, Nalanda. The departmental proceeding was also initiated. Memo of charge was served upon the petitioner and vide Memo No. 339 dtd. 13/2/2019, the Assistant Director, Horticulture, Nalanda was appointed as conducting officer and the Block Agriculture Officer, Harnaut was appointed as presenting officer. Thereafter, notices were issued to the petitioner by the enquiry officer and reply to the show-cause was filed by the petitioner.