KRISHNA DEO SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Punishment order is contained in Annexure -1. The reason for initiating the departmental proceeding against the petitioner is attributable to him because he seems to have filed a writ application, which was CWJC No. 9986 of 2006 and heard and disposed of on 10.1.2013 by a learned single Judge. A copy of the said order has been produced by the counsel for the petitioner, reading of which indicates that the writ application was filed for a direction upon the respondents to complete the service -book of the petitioner and to pay him full salary for the period of service rendered by the petitioner.

(2.) Petitioner was supposed to have been appointed as a Junior Engineer on 1.2.1977. He superannuated on 31.7.2009. Writ application was for a direction to prepare the service -book and then grant him benefit of salary, pension etc.

(3.) From the material produced on record by the petitioner himself and 2 Patna High Court CWJC No.13734 of 2008 dt.30 -04 -2015 after reading the charge -sheet, it is evident that the service -book of the petitioner was in his custody, which he intentionally and deliberately withheld and after suppressing the above facts he filed the writ application trying to paint a picture that the petitioner was a victim and the department was oppressing him.