KASHINATH JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS letters patent appeal has been filed against the order dated 29 August, 2002 on CWJC No. 8700 of 2001 : Kashinath Jha V/s. State of Bihar and others.

(2.) AFTER the departmental inquiry the petitioner received a minor punishment of withholding one increment for two years and denial of salary for the period of suspension.

(3.) THE only contention raised before this Court is that the petitioner should have received an opportunity of hearing before the punishment had been awarded. This submission is off the mark and against the record. The learned Judge has also noticed in the judgment that there was a departmental inquiry and the petitioner had replied to the show cause. The petitioner also accepts and, in fact, refers to a departmental inquiry and a show cause to which he had replied.