STATE OF BIHAR Vs. RAMESHWAR RAI

JUDGEMENT

(1.) Heard I.A. No. 03 of 2022 for condonation of delay in filing L.P.A. For the reasons stated in the application and affidavit, delay of 240 days in filing L.P.A is condoned.

(2.) Feeling aggrieved and dissatisfied with the order of penalty dtd. 4/6/2010 respondent invoke remedy under Article 226 of the Constitution in filing C.W.J.C No. 8324 of 2011 and it was allowed on 19/9/2017, hence, the present L.P.A on behalf of the State.

(3.) Learned counsel for the appellant vehemently contended that the alleged allegation is serious in nature. No doubt he has been acquitted in criminal proceedings. The same would not bar in taking action under the disciplinary proceedings. It is further submitted that learned Single Judge has not appreciated earlier order of this court.