KISHORI LAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the State. Two departmental proceedings were initiated against the petitioner. Punishment was then imposed upon him in both the proceedings. The petitioner preferred two separate appeals.

(2.) A common appellate order dated 26.8.1996 was passed rejecting both the appeals.

(3.) ONE proceeding was initiated on charges of short supply in purchase of brick tiles when full payment was released. The second proceeding related to acceptance of supply of inferior quality valves and illegal issuance of approximately six hundred bags of cement from the store.