(1.) Heard learned counsel for the petitioner and the State.
(2.) The petitioner is aggrieved by the order dated 14.12.2010 imposing punishment for stoppage of 2% of his pension from the date of the order in exercise of powers under Rule 139(b) of the Bihar Pension Rules (hereinafter referred to as the Pension Rules).
(3.) The petitioner came to this Court earlier in C.W.J.C No. 9109/92 seeking promotion to the post of Joint Director, Industries. The writ application was disposed on 19.8.1993 to consider him for promotion on ad hoc basis subject to the result of the vigilance enquiry pending before the Vigilance. He superannuated on 1.12.1993 from the post of Deputy Director, Industries. C.W.J.C. No. 4481/94 was again filed aggrieved by denial of promotion.