DILENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has filed the instant application praying for setting aside the order contained in Memo no. 1996 dtd. 26/5/2023 issued under the signature of the Deputy Secretary, Scheduled Castes and Scheduled Tribes Welfare Department, Government of Bihar imposing the punishment of deduction of 100% pension on the petitioner.

(3.) The relevant facts in brief are that while the petitioner was posted as the District Welfare Officer In-charge of District Arwal, he was proceeded against in a departmental proceeding with the memo of charge having been served on him on 28/4/2021. He submitted his reply.