SANTOSH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) IN both these writ appiications the petitioner is common and he has been dismissed from sen/ices, therefore, these applications have been heard together and are being disposed of by this order.

(3.) IN the departmental proceeding the charges were found to be proved. The disciplinary authority, accordingly, passed the order of dismissal of the petitioner from services. Subsequently, the petitioner was again proceeded against in Departmental Proceeding No. 18/97 for the charges that he again absented from duty unauthorisedly and in this proceeding for misconduct he was dismissed from services.