RAM CHANDRA SINGH SON OF LATE SHIV NARAYAN SINGH Vs. STATE OF BIHAR, THROUGH PRINCIPAL SECRETARY, DEPARTMENT OF INDUSTRIES, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard Mr. Sanjay Kumar @ Manu learned counsel for the petitioner and Mr. Syed Hussain Majeed learned A.C. to S.C.6 for the State.

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

(3.) The petitioner prays for issuance of a writ in the nature of certiorari for quashing the order bearing Memo No.1023 dated 29.2.2016 whereby the petitioner has been removed from service under Rule 14(10) of the Bihar Government Servant (Classification, Control and Appeal) Rules, 2005 (hereinafter referred to as 'the Rules') as amended from time to time. The order of the State Government in its Industries Department is impugned at Annexure-11 to the writ petition.