BISHIWANATH RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against the order, as contained in annexure 8, issued vide memo no. 2370 dated 26.8.1998, whereby and whereunder the petitioner has been punished in a departmental proceeding and following punishments have been passed:

(3.) IT is further submitted by learned counsel for the petitioner that when this writ application was listed for admission before this Court on 22.11.2000, this Court having regard to the earlier order passed by this Court directed the respondent authorities to reconsider the impugned order of punishment so as to pass appropriate punishment keeping in view the earlier order passed by this Court, as contained in annexure 9, but till date the authorities have not passed any order nor they have reconsidered the matter in utter disregard of the order passed by this Court, as contained in annexure 9.