RATAN PRABHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) HOWEVER , despite order dated 30th January, 2006, no counter affidavit has been filed.

(3.) LEARNED counsel for the petitioner, therefore, submitted that Sri Baidyanath Prasad, Director, Secondary Education, Government of Bihar, has become Judge of his own cause. Learned counsel has drawn my attention to annexure 11 showing that Sri Baidyanath Prasad, the then Director, Administration -cum -Deputy Secretary, Department of Human Resources Development, Government of Bihar, was made Inquiry Officer, to enquire into the charges against the petitioner. Learned counsel has also drawn my attention to annexure 17 showing that the petitioner had requested Sri Baidyanath Prasad, the Inquiry Officer, to give her a copy of the inquiry report.