SYED NABI KARIM Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The Appellant has assailed the order of the learned Single Judge dtd. 21/4/2015 passed in C.W.J.C. No. 1263 of 1999. During the pendency of the present L.P.A., appellant has died and legal heirs of deceased Syed Nabi Karim-Appellant have been brought on record. Deceased Syed Nabi Karim, who was working as a Typist Category-I in the erstwhile Bihar State Electricity Board, Patna (Now known as Bihar Distribution Company Limited, Patna, the successor body) (hereinafter referred to as the Board). Deceased employee was subjected to disciplinary proceedings and charge was framed on 18/6/1995. The extract of the Charge Memo reads as under:

(2.) The article of charge is supported by two witnesses and two documents. It does not contain statement of imputation. The respondents are stated to have initiated departmental inquiry and it was concluded in imposition of penalty of dismissal from service on 4/5/1996. It was subject matter of appeal before the Appellate Authority and Appellate Authority affirmed the order of dismissal on 29/1/1998. Feeling aggrieved and dissatisfied with the order of the disciplinary and Appellate authorities, deceased employee invoked remedy of filing C.W.J.C. No. 1263 of 1999 under Article 226 of the Constitution.

(3.) The learned Single Judge proceeded to dismiss the aforementioned writ petition on 21/4/2015, hence the present L.P.A.