SHUKDEO SUBODH GANDHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the parties.

(2.) The petitioner has challenged the Government Resolution dated 06.07.1991, issued under the signature of the Joint Secretary, Public Health Engineering Department, Government of Bihar, communicated to him through Memo No. 641, whereby, following punishments have been imposed upon him: -

(3.) It is the petitioner's case that he had preferred an appeal against the said order in the year 1991 before the Government of Bihar and despite the reminder sent in the year 1993, there is no communication as regards, decision on the said appeal.