RAM BALAK SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for the respective parties.

(2.) In the instant petition, petitioner has prayed for the following relief/reliefs:

(3.) The petitioner while working as an Assistant Godown Manager, he was subjected to disciplinary proceedings which was concluded in dismissal on 20/7/1996 and it was subject matter of litigation before this Court in CWJC No. 5568 of 2000 and it was dismissed. Thereafter, LPA 1078 of 2000 was also dismissed. Further, he had invoked remedy before the Hon'ble Apex Court in Civil Appeal No. 1941 of 2000 and it was allowed while restoring LPA No. 1078 of 2000 and LPA was allowed on 29/9/2003. Petitioner was taken back to duty on 5/11/2003.