BIBHUTI KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner has filed the instant application for the following reliefs :-

(3.) The case of the petitioner in brief is that the petitioner who was posted as Junior Engineer in Valmiki Nagar under the Chief Engineer, Water Resources Department was proceeded against in a departmental proceeding on the charge of having used substandard material in the restoration/construction work of a canal under the Gandak Project.