APARNA SHIVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondents.

(2.) The petitioner, while posted as Probationer Sub Registrar at Thakurganj in the district of Kishanganj was served with a charge memo dtd. 21/3/2016. The same contained charges substance of which is as follows:

(3.) The petitioner has been proceeded against. She has submitted a reply by way of an elaborate written statement in respect of each charge.