ASHOK KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the present L.P.A., the appellant has assailed the order of the learned Single Judge dtd. 14/5/2019 passed in C.W.J.C. No.7348 of 2015.

(2.) The appellant while working as Executive Engineer was subjected to disciplinary proceedings under Rule 19 of Bihar Government Servants (Classification, Control & Appeal) Rules, 2005 (For short "the Rules 2005"). On 26/7/2011, in seeking appellant's explanation, appellant had submitted his explanation on 1/8/2011. Thereafter, the disciplinary authority proceeded to impose penalty of Censure and withholding two increments without cumulative effects on 9/5/2013.

(3.) Feeling aggrieved and dissatisfied with the imposition of penalty order by the disciplinary authority, the appellant preferred revision/review and it was rejected on 28/5/2015. Thus, the appellant has filed C.W.J.C. No.7348 of 2015 and it was dismissed on 14/5/2019. Hence the present L.P.A.