VIJAY CHANDRA THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner, in a departmental enquiry was found guilty and certain punishments were awarded against him. He challenged the order in a duly constituted appeal, the appellate order contained in Annexure -1 dismissed the appeal therefore, he has come to this Court inter alia submitting that the appellate order is apparently cryptic and cavalier and does not meet the requirements of a legal order, therefore, deserves to be quashed and the petitioner deserves to be fully exonerated of all the charges levelled against him on the ground raised in the writ application.

(3.) ANNEXURE -1 reads that the facts mentioned in the appeal memo dated 6.7.1998 were considered at the departmental level and after finding that those were considered in full at an earlier level and appropriate order of punishment had been issued the appeal deserve dismissal.