RAJ KISHORE SINHA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) These appeals under Clause 10 of the Letters Patent of this Court, have preferred by the appellant, being aggrieved by orders, dated 21.01.2015 and 12.08.2015, passed by a learned single Judge in CWJC No. 12750 of 2007 and Civil Review No. 48 of 2015 respectively.

(2.) A departmental proceeding had been initiated against the appellant, who, at the relevant point of time, was posted as Junior Engineer, Sherghaty, under Road Construction Department, Government of Bihar, on the charge of certain misconduct committed by him.

(3.) Before issuance of the charge-sheet, the appellant was placed under suspension by an order, dated 21.09.2005. The Inquiry Officer, appointed to enquire into the charges levelled against the appellant, submitted his report, on 24.01.2006, to the effect that none of the charges levelled against him could be held to have been proved. Disagreeing with the report of the Inquiry Officer, the disciplinary authority issued a notice to the appellant seeking his explanation on his findings through a communication, dated 03.07.2006. The appellant submitted his reply. By an order, dated 14.07.2006, the Disciplinary Authority decided to, impose, upon the appellant, the following punishments:-