LAWS(PAT)-1995-9-76

KALIKA PRASAD ROY Vs. STATE OF BIHAR

Decided On September 21, 1995
KALIKA PRASAD ROY Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard the parties.

(2.) The application is being disposed of at the stage of admission itself.

(3.) The Petitioner has filed the present application for quashing the orders of suspension as well as initiation of the departmental proceeding against him for breach of Rules 6(4) and 16(iii) of the Bihar Government Servant's Conduct Rules, 1976 (hereinafter referred to as the Rules). A copy of the suspension order and the memo of charge served upon the Petitioner have been annexed as Annexures 1 and 2 respectively.