RAJA MIAN Vs. STATE OF BIHAR & ORS.

JUDGEMENT

(1.) Heard Md. Abu Haidar, learned counsel appearing for the petitioner and Mr. Himanshu Kumar Akela, learned AC to PAAG-2, for the State.

(2.) The petitioner has travelled a long way to question the order of punishment bearing Memo No. 3582 dated 29.8.2005 passed by the Joint Secretary, Minor Irrigation Department, Government of Bihar, whereby the petitioner has been visited with the following penalties:

(3.) A copy of the punishment order has been placed on record vide Annexure 2 to the supplementary affidavit.