SURENDRA PRASAD YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for the parties.

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

(3.) Petitioner while working as Revenue Karamchari under the Collectorate of Bettiah, West Champaran was subjected to disciplinary proceedings and concluded in imposition of penalty of dismissal from service on 5/3/2019.