LALAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has filed this writ petition for following reliefs:-

(3.) The brief facts for adjudication of this writ petition is that while the petitioner was posted as O/C, F.C.I., Barauni he was subjected to a departmental proceeding vide departmental proceeding No. 41/ 2013 and articles of charges have been handed over to him vide Memo No. 4201 dtd. 13/7/2013 (Annexure-5 to the writ petition). After submission of enquiry report second show cause was issued to the petitioner and after considering the reply the departmental proceeding resulted into order of punishment, i.e., dismissal from service vide memo No. 612 dtd. 7/3/2014 (Annexure-14 to the writ petition). Thereafter, the petitioner preferred appeal against the order of dismissal which was dismissed vide memo No. 2435 dtd. 21/10/2014 (Annexure-15A to the writ petition). The memorial preferred by the petitioner also came to be dismissed as not maintainable vide memo No. 108 dtd. 8/1/2016 (Annexure-16 to the writ petition).