PRAMOD KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) Petitioner has invoked the extraordinary writ jurisdiction of this Court for the following reliefs:-

(3.) Mr. Brisketu Sharan Pandey, learned counsel for the petitioner submits that by the impugned order dtd. 14/12/2020 (Annexure 'P/1'), the petitioner who was posted as Revenue Karmachari-cum-Incharge Circle Inspector in the Circle Office, Dulhin Bazar, Patna has been dismissed from service. It is further submitted that the service appeal preferred by the petitioner has also been dismissed vide order dtd. 15/11/2022 (Annexure 'P/2').