KAMAL KISHOR PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The present writ petition has been filed for quashing the Notification No. 218 (S) dtd. 24/3/2017 and 54(S) dtd. 3/1/2018 by which the pension of the petitioner has been deducted to 5% per month in most arbitrary and illegal manner and in utter violation of natural justice. Further prayer has been made to declare the order of the Departmental Inquiry passed in proceeding no. 42/15 dtd. 17/8/2015 as void and illegal and further for issuance of any other appropriate writ/order as this Court deems fit in fact and circumstances of the case.

(3.) Counsel submits that the petitioner joined as Research Assistant in Public Works Department, Government of Bihar on 7/7/1981, and superannuated with honesty and integrity on 30/11/2014. Counsel further submits that he was promoted on 5/10/2009 to the post of Assistant Director (National Highway under Sub-Division, Quality Control) at Kochas, Et, Mohaniya in Kaimur.