RAMANUJ SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Janardan Singh, learned counsel for the petitioner and learned J.C. to Standing Counsel No. 11, for the State.

(2.) THE petitioner has come to this Court for quashing the order dated 15.1.1994 passed by respondent no. 2, the Inspector General of Prison, Bihar by which the petitioner has been awarded punishment of reduction of his salary to its initial stage in the pay scale of Rs. 1200 - 1800.00. The petitioner has also prayed for quashing the appellate order communicated by letter no. 415 dated 5/6.5.2000. During the pendency of the writ application a speaking order rejecting the appeal was also passed on 24.12.2001 (annexure -11) which the petitioner has challenged by filing an interlocutory application for amendment of the prayer which was allowed by this Court earlier.

(3.) HOWEVER , in view of the law laid down by the Supreme Court in the case of Managing Director, ECIL and Ors. V/s. B. Karunakar etc. etc., AIR 1994 SC 1074, this Court directed the petitioner to file an affidavit showing what prejudice was caused to him on account of non -supply of the enquiry report, which admittedly, had been obtained by him after passing of the order of the disciplinary authority and annexed as Annexure -4 to the writ application.