JAWAHAR PANDIT Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the State.

(2.) The petitioner is aggrieved by the order dated 2.6.2009 visiting him with the punishment of censure to be entered in his character roll for the year 2000-2001, stoppage of three increments with non cumulative effect and recovery of Rs. 1,94,643/-. The punishment has been affirmed in appeal on remand by this Court by order dated 24.11.2011.

(3.) The show cause notice issued alleged that the petitioner was transferred from Khajurdeva to Triveniganj. He did not handover charge of stores valued at Rs, 1,94,643/0 requiring him to explain why it may not be recovered from him.