NAWALESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) This writ application is directed against the order as contained in annexure 6, issued vide memo No. 6762 (S) dated 26.9.2001, whereby and whereunder certain punishments have been inflicted upon the petitioner on conclusion of a departmental proceeding.

(3.) It is submitted by learned counsel for the petitioner that for the event of the year 1996-97 a departmental proceeding was initiated against the petitioner for the charges that the petitioner, who had supervised the work of construction of a bridge, which had collapsed in the year of construction itself it is also submitted that the petitioner was put under suspension and the inquiry proceeded against the petitioner. The Inquiry Officer submitted his final report exonerating the petitioner from the charges on the grounds, inter alia, that during the period of construction of the bridge, the petitioner was not posted at Jehanabad, rather he was transferred to Chakradharpur with effect from 10.8.1996.