RAMJEE PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) I .A. No. 661 of 2003, whereby and whereunder order passed by the appellate forum has been challenged is allowed. It will form part of the main writ application.

(3.) LEARNED counsel appearing on behalf of the petitioners assails the orders impugned solely on the ground that the copies of the inquiry report were not given to the petitioners, and, thus, the principles of Natural Justice were violated. Learned counsel further submits that the petitioners had raised this specific question in appeal, but the appellate forum without answering the query raised by the petitioners dismissed the appeal and affirmed the order of punishment.