DIWAKAR PRASAD SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) 1. I.A. No. 3111 of 2005 has been filed by the petitioner for amending the writ application in order to challenge the office order No. 143 dated 17.6.2005 (Annexur-9) by which His Excellency the Governor of Bihar has been pleased to dismiss the appeal of the petitioner against the impugned order of punishment dated 11.09.2003 (Annexure-1) during the pendency of the writ application.

(2.) THE above order being in continuation of the departmental proceeding at the appellate stage the prayer for amendment is allowed and I. A. No. 3111 of 2005 is accordingly disposed of.

(3.) THE petitioner has filed this application for quashing the order as contained in Government resolution No. 5586 dated 11.9.2003 (Annexure-1) by which has been awarded punishment of Censure to be entered in his character roll for the year 1994-95 and further the reduction of his salary to two stages lower in his current pay scale. It has further been decided by the said order that the petitioner shall not be entitled to receive any amount other than the subsistence allowance for the period during which he was placed under suspension and the said period has been deemed as not spent on duty. By virtue of the amendment application being allowed, the further prayer of the petitioner is for quashing the appellate order No. 143 Page 0573 dated 17.6.2005 (Annexure-9) by which his departmental appeal against the said order of punishment has been rejected.