UDAY SINGH, SON OF LATE KEDAR SINGH, RESIDENT OF VILLAGE Vs. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, RURAL WORKS DEPARTMENT, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard Mr. Abhishek, learned counsel for the petitioner and Mr. Prabhu Narain Sharma, learned AC to AG appearing for the respondents.

(2.) With the consent of the parties, this writ petition has been heard with a view to its final disposal at this stage.

(3.) The petitioner is aggrieved by the order dated 31.8.2016 passed by the respondent Engineer-in-Chief, Rural Works Department, Government of Bihar, Patna whereby in exercise of power vested under Rule 43(a) of the Bihar Pension Rules, 1950, the petitioner has been awarded punishment for withdrawal of his 100% pension. Taking into consideration the nature of contest, this Court framed the following issues seeking a response from the learned State counsel :