STATE OF BIHAR Vs. KRISHNA KANT PRASAD

JUDGEMENT

(1.) THIS order shall dispose -off M.J.C. No. 1391 of 2005 and Civil Review No. 204 of 2005 arising out of C.W.J.C.. No. 11930 of 1999 disposed -off on 28.2.2005.

(2.) THE original petitioner came to this Court in the writ application aforesaid assailing the order of his dismissal dated 11.8.1999.

(3.) THE primary contention of the opposite parties, both in contempt matter and in civil review application is that the original writ petitioner was duly furnished a copy of enquiry report. He was also issued a second show cause notice with regard to the proposed punishment based on the enquiry report. The original writ petitioner, in fact, also filed his reply to the second show cause notice. Reply filed by the petitioner has been enclosed both to the show cause in the contempt matter as also in the civil review application. On the basis of the aforesaid, it is submitted that the writ application is fit to be dismissed for suppression of material facts.