DEO NARAIN KANTH Vs. STATE OF BIHAR

JUDGEMENT

(1.) NOT only I am bound but I think the petitioner as well as the State Government are bound by a Division Bench Judgment rendered in the previous round of litigation inter se the petitioner and the State Government, which Judgment has been permitted to reach its finality.

(2.) THE petitioner while in service of the State Government was convicted for an offence committed outside the scope of his duties. The petitioner was convicted for three months under Sec. 448 & 380. of Indian Penal Code.

(3.) BY the order impugned in the present writ petition, the petitioner instead of being dismissed has been compulsorily retired.