STATE OF BIHAR Vs. RAJENDRA RAM

JUDGEMENT

(1.) The present appeal is directed against the order dtd. 21/6/2017 passed in C.W.J.C. No. 3175 of 2009 (Rajendra Ram Vs. The State of Bihar) by which the learned Single Judge (Hon'ble Mr. Justice Rakesh Kumar, as his Lordship then was) allowed the writ petition setting aside the orders by which punishment order vide memo no. 3373 dtd. 2/4/2007 was passed against the respondent-petitioner as also government resolution vide memo no. 1469 dtd. 6/2/2008 by which the appeal preferred by him was rejected by the Appellate Authority.

(2.) The matrix of facts leading to the present appeal is/are as follows:-

(3.) Vide notification no. 1652 dtd. 31/12/1990, the respondent-petitioner was posted as Consolidation Officer, Kaimur at Bhabua where he joined on 26/3/1992. While serving at Kaimur, he was given additional charge as Deputy Collector, Establishment, Bhabhua Collectorate as also Deputy Collector, Land Reforms, Bhabhua and In-charge of the District Legal Cell vide letter dtd. 2/4/1992, 8/7/1992 and 2/7/1992 by the District Magistrate, Kaimur at Bhabua. Besides, he also served as Circle Officer, Bhabua following the direction dtd. 20/9/1992 issued by the office of District Magistrate, Kaimur at Bhabua.