ASHWINI KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Arun Kumar learned counsel for the petitioner, Mr. Hari Shankar learned A.C. to PAAG 1 for the State and Mr. Sanjay Pandey, learned counsel for the Bihar Public Service Commission.

(2.) The petitioner prays for quashing of the order bearing Memo No.3038 dated 28.6.2016 of the State Government in its Registration, Excise and Prohibition Department whereby the petitioner has been dismissed from service under Rule 14(xi) of the Bihar Government Servant (Classification, Control and Appeal) Rules, 2005 (hereinafter referred to as 'the Rules').

(3.) With the consent of the parties, the writ petition is heard and is being disposed of at the stage of admission.