RAM PARI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and learned Counsel for the State.

(2.) THE original petitioner having been deceased was substituted by his widow by order dated 23.11.2000.

(3.) THIS Court records with appreciation that the learned Counsel for the State took a very clean and reasonable stand in the facts and circumstances of the present case, that there had been no regular departmental proceedings, meaning thereby service of a memo of charges, leading of evidence, examination of witnesses, marking of exhibits etc. followed by issuance of a second show cause notice before this major punishment came to be imposed.