MUKESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Court has heard Mr. Parijat Saurav, learned Advocate for the petitioner and Mr. Krityanand Jha, learned Advocate for the State.

(2.) The petitioner is aggrieved with the order as contained in Memo No. 1042 dtd. 18/6/2014 issued by the Chief Engineer, Minor Water Resources Department, Government of Bihar, Patna, whereby the petitioner has been inflicted with the punishment of dismissal. The petitioner also seeks quashing of the order contained in Memo No. 7466 dtd. 17/10/2019 issued under the signature of the Under Secretary, Minor Water Resources Department, Government of Bihar, Patna whereby the appeal preferred by the petitioner against the order of dismissal, afore noted, also came to be rejected. In sum and substance, the petitioner challenged the entire departmental proceeding, including the memo of charge as well as the enquiry report based upon which the order of dismissal has been passed.

(3.) The relevant necessary facts, as culled out from the materials available on record, are summarised hereinbelow: