NAND KISHORE RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against the orders, as contained in annexure 3, 4 and 9.

(3.) IT appears that the petitioner absented for 137 days from duty unauth -orisedly. This was treated to be misconduct and accordingly, a departmental inquiry was initiated against him. Article of charges was served upon him and thereafter inquiry was conducted after a show -cause notice to the petitioner. The petitioner never turned up before the inquiry officer nor he filed show -cause. The inquiry officer found the charges levelled against the petitioner proved and recommended for necessary action. The inquiry report was acted upon by the disciplinary authority and vide order, as contained in annexure 3, punishment of dismissal of the petitioner from services was awarded, which, subsequently, was affirmed in appeal and memorial.