UMESH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The learned counsel appearing for the petitioner submits that a false and frivolous complaint was registered against the petitioner and an enquiry was directed to be conducted in the matter. The petitioner appeared before the three members enquiry forum and the said enquiry report does not indict the petitioner of having committed any misconduct. The learned appearing for the petitioner further submits that in spite of the enquiry report exonerating the petitioner of the charge, he has been punished with removal from service without giving any opportunity or notice for disagreement with the enquiry report. 2. Learned counsel appearing for the respondents submits that the petitioner was a temporary employee and no further opportunity was required to be given to the petitioner.

(3.) I have carefully considered the submissions.