MAHFOOZ ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for the parties.

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

(3.) Petitioner has been retired compulsorily while invoking Rule 74 of the Bihar Service Code and not as the measure of penalty. In order to ascertain the reasons, on 23/3/2022 following order was passed:-