HARERAM PRASAD YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition is directed against the order dated 11th June 1995 of the respondent No. 1, the State of Bihar dismissing the appeal of the petitioner and confirming the order dated 28th December 1993 of the respondent No. 3, the Inspector- General of Prisons, Bihar, reducing the pay scale of the petitioner as a consequence of the disciplinry proceeding initiated against him.

(2.) On 21-8-1992 the petitioner, who was working as warder in the District Jail, Daltonganj, was placed under suspension by the respondent No. 4, the Superintendent, Central Jail, Gaya, in contemplation of disciplinary proceedings against him. Subsequently disciplinary proceedings were drawn against the petitioner and on completion thereof his pay scale was reduced by the respondent No. 3 on 28th December, 1993. The petitioner filed appeal to the respondent No. 1 but the the same was dismissed on 11-6-1995. Feeling aggrieved the petitioner has approached this Court for relief under Article 226 of the Constitution.

(3.) Heard the learned Counsel for the parties and perused the record.