KAVINDRA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

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

(3.) The petitioner while working in the Health Department, he was subjected to disciplinary proceedings pursuant to preliminary enquiry report dtd. 25/9/2014 read with 20/12/2021. Based on the preliminary enquiry report, charge memo was issued on 22/2/2011. Thereafter, show cause notice was issued on 28/1/2013. The second show cause notice along with the Enquiring Officer's report was furnished to the petitioner on 10/8/2016 for which petitioner had submitted reply on 21/2/2017. Thereafter on 20/12/2021, State " respondent imposed one of the major penalty namely compulsory retirement. Thus, the petitioner has presented this petition.