BIRENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The present writ petition has been filed for the following reliefs :

(3.) At the outset, the learned Senior Counsel for the petitioner submits that the petitioner, while posted as Probationer Deputy Collector, Munger, the Central Examination Committee (Board of Revenue), Bihar conducted second half yearly departmental examination 2011 for gazetted officers from 1/2/2012 to 4/2/2012 in which the petitioner appeared on 2/2/2012 in the first sitting at the designated center at Patna. The petitioner and three other persons were found indulged in cheating, therefore, were expelled from the examination on the ground of misconduct vide office order No 03 (Camp) dtd. 2/2/2012 issued under the signature of the Center Superintendent, Rajkiya Kanya Uchcha Vidyalaya, Shastri Nagar, Patna. A show cause notice contained in Memo No 3647 dtd. 6/3/2012 was issued under the signature of the Officer on Special Duty -cum- Deputy Secretary to the Government, General Administration Department, Government of Bihar, Patna by which the petitioner was asked to submit his reply to the show cause within one week. Along with the show cause notice, letter No 06 (Camp) dtd. 3/2/2012, letter No 21 dtd. 3/2/2012 and letter No 173 dtd. 21/12/2012 were also enclosed.