MD. MUSHTAQUE Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Court has heard Mr. Sanjeev Kumar, learned Advocate for the petitioner and Mr. Sudhanshu Bhushan, learned Advocate for the State.

(2.) The petitioner has prayed for issuance of a Writ in the nature of certiorari seeking quashing of the enquiry report dtd. 10/3/2014 and the order of punishment as contained in Memo No. 34 dtd. 20/5/2014, whereby the petitioner has been inflicted with the punishment of dismissal from service. The petitioner has also prayed for quashing of the appellate order dtd. 20/12/2019 passed in Service Appeal Case No. 86/2019 whereby the appeal preferred by the petitioner also came to be rejected by affirming the order of punishment.

(3.) An Interlocutory Application bearing I.A. No. 01 of 2024 has also been filed assailing the memo of charge as well as supplementary memo of charge on account of the fact that the same being in the teeth of Rule 17(3)(ii) of the Bihar Government Servants (Classification, Control and Appeal) Rules, 2005 (hereinafter referred to as the 'Rules, 2005').