JAGANNATH SINGH CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) This writ application is directed against order dated 26.6.2000, issued vide memo No. 4364, as contained in annexure 19, whereby and whereunder certain punishments have been imposed upon the Petitioner on conclusion of a departmental proceeding.

(3.) The order impugned mainly is being assailed on the ground that it is violative of the principles of Natural Justice, inasmuch as the copy of the inquiry report was not given to the Petitioner prior to passing of the order of punishment.