BRAJ KISHOR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Court has heard Mr. Bindhyachal Singh, learned Senior Advocate along with Mr.Vipin Kumar Singh, learned Advocate for the petitioner and Md. Harun Quareshi, learned Advocate for the State.

(2.) The petitioner is aggrieved with the order dtd. 31/5/2022 contained in Memo No. 8580 whereby he has been inflicted with the punishment of dismissal from service and also declared ineligible for any appointment in future with the State Government. The petitioner also assailed the appellate order, contained in Memo No. 17575 dtd. 27/9/2022 whereby the review petition preferred by the petitioner also came to be rejected.

(3.) The facts leading to the filing of the present writ petition, as has been culled out from the materials available on record are summarized hereinbelow: