BANKESINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition is directed against the order dated 17.4.1993 of respondent No. 3, District Magistrate, Gaya, dismissing the petitioner from service.

(2.) It appears that the petitioner was working on the post of peon in the office of respondent No. 3. District Magistrate Gaya. On 6.12.1988, disciplinary proceedings were initiated against him and he was placed under suspension by respondent No. 3. On 14.9.1989, he was served with a chargesheet containing the following charges :

(3.) Heard the learned counsel for the parties and perused the record.