NARESH MOHAN JHA Vs. STATE OFF BIHAR

JUDGEMENT

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

(2.) The petitioner has filed the instant application for the following relief(s) :-

(3.) The case of the petitioner in brief is that the petitioner who superannuated from service on 30/9/2007 while working as Headmaster, CND High School, Baunsi, Banka was proceeded against departmentally under Sec. 43B of the Bihar Pension Rules. He was served with charge-sheet on 7/10/2009 and asked to file his reply to which he gave point wise reply on 25/1/2010. The inquiry was completed and the Inquiry Officer submitted the inquiry report (Annexure-4) on 15/2/2012.