SHEKHAR CHANDRA VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The prayer of the petitioner in this writ application reads as follows:-

(3.) Learned counsel for the petitioner in support of the aforementioned prayer has submitted that the impugned order of punishment dated 25.6.2012 is factually incorrect and legally unsustainable, inasmuch as, the petitioner, an officer of the Bihar Administrative Service, though has been subjected to minor punishment of censure, the same in effect would deprive him of his due promotion. It has further been stated that the misconduct for which the petitioner was subjected to a proceeding and ultimately inflicted punishment has also been found to non-existing in the order of this Court dated 17.8.2012 in CWJC No. 14688 of 2007. A further grievance has been made that in the proceeding, the petitioner was not supplied with the relevant documents as required under Rule 19 of the Bihar Government Servant (Classification, Control & Appeal) Rules, 2005 (hereinafter to be referred to as "the Rules").