DHANANJAY KUMAR RAKESH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) In the instant petition, petitioner has prayed for following reliefs:

(3.) The petitioner was subjected to criminal proceedings as is evident from the F.I.R. dtd. 15/11/2017. Based on the filing of the F.I.R., petitioner's services were terminated on 17/11/2017 by the District Magistrate thereafter District Programme Officer, Gaya issued memo no. 1331/Ji.pro. dtd. 22/11/2017 regarding termination of petitioner. He was also acquitted in the criminal case on 23/1/2018. Petitioner was not taken back to duty.