KRISHNA KANT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for the parties.

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

(3.) The petitioner while holding the post of Executive Engineer was subjected to disciplinary proceedings vide Article of charge dtd. 30/10/2012. The petitioner submitted his reply to the charge-memo on 27/12/2012.