PANKAJ KUMAR PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the instant petition, petitioner has prayed for the following relief/reliefs:

(2.) The petitioner was subjected to disciplinary proceedings on the allegation that petitioner had physical quarrel with one Mr. Ajay Singh on the alleged allegation that petitioner had borrowed friendly loan of Rs.2,000.00 (Rupees Two Thousand) from him and it was not returned by the petitioner. On this issue, official respondent initiated parallel proceedings like disciplinary/criminal proceedings. In the criminal proceedings, petitioner has been acquitted on 24/2/2020 whereas in the disciplinary proceedings, he was punished with major penalty of dismissal from service on 6/4/2012. Thereafter, the petitioner has exhausted the remedy of appeal and revision which were against the petitioner. Thus, the petitioner has presented this petition.

(3.) Official respondent proceeded to frame article of charges on 25/11/2011. On 10/2/2012 and 27/2/2012 the inquiring officer held proceedings in respect of alleged charges.