VIKRAMADITYA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This LPA under Clause 10 of Letters Patent Appeal has been preferred for setting aside the judgment and order dated 08.07.2019 passed by learned Single Judge in CWJC No. 1012 of 2017, dismissing the writ petition.

(3.) Briefly stated, the facts of the case is that Appellant was posted as Block Development Officer, Sonhaula Block, in the district of Bhagalpur from 05.04.2010, when a joint complaint was made to Chief Minister, Bihar, alleging certain misappropriation and irregularities in the grant of diesel subsidy for the year 2009-10 and 2010-11 by Mukhiya and Panchayat Secretary by preparing a false distribution register.