ANISH KUMAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) In this case, the petitioner has challenged the order dtd. 17/1/2022 passed by the District Magistrate, Patna, by which the petitioner has been awarded the punishment of stoppage of two increments with cumulative effect as well as the appellate order dtd. 18/5/2022 passed by the Divisional Commissioner, Patna, by which the appeal preferred by the petitioner against the aforesaid order of the District Magistrate has been dismissed.

(3.) It is the case of the petitioner that he was appointed as Clerk in the office of the District Magistrate, Patna. The District Magistrate, Patna by his order dtd. 10/10/2018 suspended the petitioner in contemplation of disciplinary proceeding on the basis of a report submitted by the inquiry committee, for the charges of committing irregularities in mutation proceedings. Thereafter, vide letter dtd. 14/1/2019, the District Magistrate, Patna -cum-Disciplinary Authority, framed the memo of charge against the petitioner in which altogether four charges have been levelled against the petitioner. Thereafter, the Additional Collector was appointed as the Enquiry Officer and the Deputy Collector, Land Reforms, Patna, was appointed as Presenting Officer for conducting the departmental proceeding.