MANOJ KUMAR SUDHANSHU Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) This application has been filed challenging the punishment order dtd. 22/12/2022, by which the petitioner has been visited with the punishment of withholding of five increments with cumulative effect and prohibition on promotion for five years from the due date of promotion. The petitioner has also challenged the inquiry report dtd. 2/5/2022, by which petitioner has been found guilty in the departmental proceeding as well as the memo of charge dtd. 28/8/2019. The petitioner has further challenged another purported charge memo dtd. 1/8/2019. The petitioner has also challenged the preliminary inquiry report dtd. 26/2/2019 and the letter dtd. 5/8/2019, by which additional relevant documents were recommended to be added in the memo of charge.

(3.) By way of filing an interlocutory application no.1 of 2025, the petitioner has also challenged the order dtd. 18/4/2023, by which the review petition filed by the petitioner challenging the punishment order was rejected. The aforesaid interlocutory application was allowed by a coordinate Bench of this Court vide order dtd. 5/5/2025.