DINESH PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner in the present case is seeking the following reliefs:-

(3.) For purpose of setting aside of the impugned orders, learned counsel for the petitioner has drawn the attention of this Court towards the specific statements made in paragraphs '11' to '14' of the writ application. It is stated that the entire departmental proceeding was conducted in violation of principle of natural justice. The Inquiry Officer himself examined three witnesses in absence of the petitioner and when the petitioner submitted an application requesting the Conducting Officer to recall the witnesses and allow him to cross-examine the witnesses, the Conducting Officer directed the petitioner to submit his last defence statement even without cross-examining the witnesses.