SHWETA MISHRA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Bindhyachal Singh, learned counsel for the petitioner and Mr. Dipak Sahay Jamuar, learned A.C. to AAG 4 for the State.

(2.) With the consent of the parties, the writ petition has been heard with the view to final disposal at the admission itself.

(3.) It takes only a photograph to dismiss a Senior Deputy Collector, a member of the Bihar Administrative Service on an allegation of bigamy. The petitioner while questioning the entire disciplinary proceedings initiated against her has prayed for quashing of the order bearing Memo No.1403 dated 28.1.2016 passed by the State Government in its General Administration Department impugned at Annexure-12 to the writ petition whereby the petitioner has been dismissed from service. The petitioner also prays for reinstatement with full consequential benefits.