STATE OF BIHAR Vs. RAM HARSH DAS

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) DELAY in filing this writ application is condoned.

(3.) THE facts gathered from the materials on record show that respondent no. 1 was made an accused in a CBI Case bearing RC 43 of 1986 on the ground of alleged conspiracy to defalcate public money in purchase of police uniform and allied materials and after investigation the Central Bureau of Investigation submitted charge -sheet against the accused persons including respondent no. 1 on 29.3.1996. After submission of charge -sheet a departmental proceeding was initiated against respondent ho. 1 vide memo no. 765 dated 24.1.1998, wherein show cause notice was issued. Respondent No. 1 challenged the initiation of the departmental proceeding before the Tribunal in O.A. No. 217 of 1998 resulting into passing of the order impugned.