SHAYAMAL KANT Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The present writ petition has been filed for setting aside the order contained in Memo No.3839 dtd. 30/4/2019 passed by respondent No.4, by which minor punishment has been inflicted upon the petitioner relating to (i) Censor and (ii) reduction to the lowest stage in the time scale of pay for a period of two years without cumulative effect. The further prayer made in the present writ petition is also for setting aside the appellate order contained in Memo No.3405 dtd. 19/9/2019 issued by respondent No.2 by which the original punishment order dtd. 30/4/2019 has been affirmed.

(3.) Learned counsel for the petitioner submits that the petitioner was appointed as Co-operative Extension Officer and submitted his joining on 8/11/1989 being his first posting at Motihari. Counsel submits that during the relevant period in the year 2010 he was posted as Block Development Officer and his services was deputed to the Rural Development Department. Counsel further submits that when he was posted at Naubatpur then a show-cause notice was issued vide letter No.8119 dtd. 23/9/2016 by respondent No.6 and he was directed to file a show cause against the charges framed by the District Magistrate. Counsel submits that in compliance of the said letter, the petitioner has filed his show cause on 3/10/2016 denying the charges and a categorical pleading has been taken by him that inquiry was conducted by District Statistics Officer behind his back and he has denied all the charges alleged against him contained in Annexure-P/2 of the present writ petition.