STATE OF BIHAR Vs. RAVINDRA THAKUR

JUDGEMENT

(1.) Heard learned counsels for the respective parties.

(2.) The present appeal is against the order of the learned Single Judge dtd. 28/6/2019 passed in C.W.J.C. No. 9252 of 2000. Respondent while working as Assistant Engineer was subjected to disciplinary proceedings and it was concluded in imposition of the following penalties:

(3.) Thereafter, the disciplinary authority found that imposition of the aforesaid penalties is not in accordance with law and proceeded to pass a corrected order on 4/8/2000. Both the orders were subject matter in the aforesaid writ petition.