RAMJEE PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ashok Kumar Chaudhary, learned Senior Advocate, duly assisted by Mr. Akshansh Ankit, learned Advocate for the petitioner and Mr. Manish Kumar, learned Advocate for the State.

(2.) The petitioner is aggrieved with the order dtd. 9/6/2020, as contained in Memo No. 1057, whereby the petitioner has been inflicted with the punishment of dismissal in terms with the prescription under Rule 17 of the Bihar Civil Services (Classification, Control and Appeal) Rules, 2005.

(3.) During the pendency of the writ petition, the appeal preferred by the petitioner also came to be rejected by the appellate authority, as contained in Memo No. 1210 dtd. 2/9/2021. The order passed by the appellate authority was put to challenge in I.A. No. 1 of 2021. In response to the aforesaid interlocutory application, a counter affidavit has also been filed on behalf of respondent nos. 1 to 5.