RAJESH KUMAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondents.

(2.) The facts, which are not in dispute based on the pleadings in the writ petition and two counter affidavits filed, are that the petitioner was a Block Agriculture Officer posted at Nabi Nagar in the district of Aurangabad as well as the fact that he has been dismissed by an order passed by the Director (Agriculture).

(3.) Learned counsel for the petitioner has placed reliance on a decision of a coordinate Bench of this Court in CWJC No 4132 of 2020 to submit that the Director (Agriculture) was not the competent authority for inflicting the petitioner any penalty as he was not his Disciplinary Authority. It is submitted that on the same ground, the petitioner of CWJC No 4132 of 2020 had been allowed relief and the order of dismissal passed by the Director (Agriculture) was quashed as being without any authority of law.