CHANDRA SHEKHAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against the order of punishment, issued vide memo no. 1004 dated 19.11.1999, as contained in annexure 13.

(3.) IT is also submitted by learned counsel for the petitioner that the matter, which was referred to by the Department to the Vigilance was already filed, which would be apparent from annexure 15.