KUMAR DHARMENDRA NARAYAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This is the fourth order of dismissal passed against the petitioner dated 21.4.2008 (Annexure-46) for the same set of charges levelled against him, which is under challenge before this Court in the present writ application. Three earlier orders passed by the respondents-authorities have been set aside by this Court earlier by different orders, which I shall refer in subsequent paragraphs.

(2.) Petitioner was a Class III employee under Bihar State Seeds Certification Agency, Patna.

(3.) The first order of dismissal was passed on 4.11.1996 which is Annexure-9 to the writ application without holding any departmental proceeding. The order dated 4.11.1996 was set aside by this Court vide an order dated 21.4.1997 passed in CWJC No. 1629 of 1997. This Court, however, gave liberty to the respondents to proceed afresh in accordance with law.