STATE OF BIHAR Vs. BHARAT PURBEY

JUDGEMENT

(1.) Heard the parties.

(2.) The present appeal has been preferred against the order and judgment dtd. 21/12/2022 passed in CWJC No. 10109 of 2021 by the learned Single Judge whereby and whereunder the Writ Court allowed the writ application and set aside the impugned punishment order of withholding of full pension under Rule 43 (b) of the Bihar Pension Rules (henceforth for short 'the Pension Rules') as also the order no. 1919 dtd. 3/9/2019 and the revisional order vide Notification No. 179 dtd. 6/2/2020.

(3.) The matrix of facts giving rise to the present appeal is/are as follows:-