RAM SAGAR SINGH Vs. BIHAR STATE AGRICULTURE

JUDGEMENT

(1.) HEARD learned counsel appearing on behalf of the petitioner and learned counsel appearing on behalf of respondent nos. 1 to 4.

(2.) PURE question of law has been raised by learned counsel appearing on behalf of the petitioner that the order impugned, as contained in annexure 6, has been passed after differing with the inquiry report, as contained in annexure 5, without giving an opportunity to the petitioner to represent his case.

(3.) THE disciplinary authority, however, differing with the inquiry report passed the impugned order, as contained in annexure 6, imposing a penalty of withholding of two increments with cumulative effect.