RAMANUJ SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Letters Patent appeal under Clause 10 of the Letters Patent of the Patna High Court is directed against the judgement of the learned Single Judge, dated 14.12.2006, passed in a writ petition, bearing CWJC No. 11258 of 2000, whereby and whereunder, the writ petition came to be dismissed.

(2.) The conspectus of the material facts may be highlighted at this stage. The appellant-original writ petitioner came to be appointed on the post of Warden in Jail on 27.12.1977. Thereafter, he came to be promoted to the post of Jail Clerk. The appellant-original (SIC) writ petitioner was departmentally dealt with for dereliction in duty. In that, the Jail Department, alleged that one convict, Basudev Singh, was released from Siwan Jail on a forged release order. The appellant was found responsible. A criminal case was also instituted against the appellant-original writ petitioner but in that criminal case, the department did not succeed. As aforesaid, departmental, proceedings were initiated on the charge of indulgence of the appellant in negligence of his duty and, ultimately, he was punished in the departmental proceedings.

(3.) The appellant - original writ petitioner filed a writ petition, bearing CWJC No. 3413 of 1998, challenging the order of punishment, dated 15.1.1994, recorded by the Inspector General (Prisons), Bihar, by which the petitioner has been awarded punishment of reduction of his salary to his initial stage in the pay scale of Rs. 1200-1800. The said writ petition was disposed of by this Court on 14.9.1999 with liberty to the petitioner to file a fresh representation before the appropriate authority in terms of Rule 192 A of the Jail Manual. Though the petitioner filed a representation but he was unsuccessful.