INDRAJEET KUMAR 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 for the following relief :-

(3.) The case of the petitioner in brief is that on the charges relating to the period 2006-07 when the petitioner was posted as Executive Engineer, Road Division, Samastipur, the petitioner was proceeded against in a departmental proceeding which ended in an order of punishment being passed against him of withholding of two annual increments with cumulative effect. The said order of punishment dtd. 15/5/2015 was challenged by the petitioner in C.W.J.C. no. 803 of 2016.