MOHAN LAL DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS Petition under Article 226 of the Constitution has been filed by one Mohan Lal Das, a retired judicial officer, to challenge the Resolution dated 27th October 1986 passed by the High Court to impose a punishment of withholding of three increments with future effect upon the petitioner.

(2.) THE petitioner has appeared in person.

(3.) AFTER due inquiry, the enquiry officer submitted his reported on 7th December 1985. According to the said report, only three of the charges were partially proved. For the charges proved against the petitioner, under Resolution dated 27th October 1986, the petitioner was visited with above referred punishment of stoppage of three increments with cumulative effect. The said order is challenged in the present petition filed in 2006 i.e. after a delay of 20 years.