HASSAN ANSARI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner seeks quashing of the order dated 24.10.1998 by which he has been visited with certain punishments subsequent to his retirement in a departmental proceeding stated to have been initiated prior to his superannuation. This would include recovery of certain sums of money which disappeared while the petitioner was bringing the same from the Bank in a bus.

(3.) The departmental proceedings were initiated against the petitioner as also a criminal prosecution. Having been convicted by the criminal court in a Revision application preferred by the petitioner before this Court he was acquitted. Apart from the aforesaid learned Counsel for the petitioner sought to raise certain other issues with regard to the conduct of the departmental proceeding etc. which this Court presently does not consider necessary to deal with.