BRAJ KUMAR VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has filed the instant application for the following reliefs :-

(3.) The case of the petitioner in brief is that the petitioner while posted at the relevant time as a Storekeeper at Sub-Divisional Hospital, Dalsinghsarai i.e. from 8/6/1983 to 1/11/1989, he was proceeded against in a departmental proceeding for which a memo of charge was served on the petitioner on 3/2/2002. The allegations related to the petitioner having helped in the purchase of medicines contrary to the provisions of the Rules.