ASHOK KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The writ application assails the order dated 18.12.1987 at Annexure-2. The impugned order reverts the petitioner to the post of chaukidar from the post of Lower Division Clerk.

(3.) By an order dated 9.12.1980 the petitioner was promoted provisionally/ temporarily to the post of Lower Division Clerk from the original post of chaukidar. Learned counsel for the petitioner submitted that the order of reversion was punitive in nature and was passed in pursuance of an alleged departmental proceeding of which he had no notice. No memo of charges were ever served upon the petitioner, much less service of a second show cause notice before imposition of the punishment.