RAJESH KUMAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Jagnnath Singh, learned counsel appearing for the petitioner and Mr. Vivek Prasad, G.P.VII for the State.

(2.) With the consent of the parties the writ petition has been heard with a view to final disposal at the stage of admission itself.

(3.) The petitioner is aggrieved by the order dtd. 29/5/2014, whereby he has been dismissed from service in a disciplinary proceeding so initiated against him which bears Memo No. 436(4) dtd. 29/5/2014 and is issued under the signature of the Director-in- Chief, Health Services, Bihar, Patna.