MUNNA KEWAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The concerned authority-respondent has admitted that the Presenting Officer was not appointed in terms of Rule 17(5)(c) of the Bihar Government Servants (Classification, Control and Appeal) Rules, 2005 (CCA Rules, 2005).

(3.) The disciplinary authority is hereby directed to continue the disciplinary proceedings from the stage of appointing the Presenting Officer. The disciplinary authority/enquiring authority are hereby directed to complete the enquiry proceedings in terms of Rules, 2005 within a period of six months from the date of receipt of this order.