DURYODHAN PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) This writ application has been filed for quashing the enquiry report contained in Annexure-5 submitted by Sri P. K. Jha, Superintendent of Divisional Jail, Katihar, the order passed by the disciplinary authority contained in Annexure-8, whereby, the petitioner has been dismissed from service, and the appellate order contained in Annexure-10 affirming the aforesaid order.

(3.) In my view, the facts of the enquiry are so telling that I have no option but to allow this writ application which would be apparent from the facts stated hereunder.