KAUSHAL KUMAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner has filed the instant application challenging the order of punishment dtd. 15/3/2012 passed under the signature of the Joint Director, Headquarter, Social Welfare Department, whereby the petitioner was imposed with a punishment of (i) downgrading of pay by one Grade-pay and reverting the same to basic pay; (ii) the petitioner would not get any enhancement of salary for the next five (5) years and; (iii) the petitioner would not be paid any amount for the period of suspension besides the subsistence allowance.

(3.) The petitioner has also prayed for setting aside the modified order of punishment dtd. 27/7/2012 whereby the petitioner was imposed with the following punishment (i) downgrading of the salary of the petitioner by one Grade-pay to the basic pay; (ii) stoppage of one increment payable from November, 2012 with cumulative effect and; (iii) No amount would be payable besides the subsistence allowance for the period of suspension.