BRIJ BIHARI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties. Orders contained in annexures 12 and 17 dated 6.9.1999 and 15.1.2002, respectively, are under challenge.

(2.) Vide annexure 12, the petitioner only after being asked for explanation has been given following punishments:-

(3.) It is submitted by learned counsel for the petitioner that the petitioner has been punished and major punishments have been awarded to him without initiation of a departmental proceeding as required under the provisions of Civil Services (Classification, Control and Appeal) Rules (hereinafter to be referred to as "Rules"). It is further submitted that only on the basis of the inquiry report, the petitioner has been held guilty and punishments, as referred to above, have been given to him.