KAMESHWAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner, by filing the instant writ application, has challenged the order of punishment contained in Memo no. 496(9) dtd. 5/5/2016 issued under the signature of the Under Secretary, Health Department, Government of Bihar whereby the petitioner was inflicted with punishment of stoppage of five increments with cumulative effect and of censure.

(3.) The case of the petitioner in brief is that on the charges of having married for a second time in the lifetime of his first wife, the respondents proceeded against him under departmental proceeding serving on him a copy of the memo of charge along with the resolution dtd. 21/5/2012.