RAMADHIN PRASAD SINGH Vs. STATE OF BIHAR THROUGH PRINCIPAL SECRETARY, GENERAL ADMINISTRATION DEPARTMENT, GOVT OF BIHAR

JUDGEMENT

(1.) Heard Mr. Purushottam Kumar Jha, learned counsel appearing for the petitioner and Mr. Vinay Kirti Singh, learned Government Advocate No.2 for the State.

(2.) The petitioner has prayed for multiple reliefs in the writ petition including for quashing the memorandum of charge dated 30.5.2013 impugned at Annexure-10, the enquiry report dated 17.2.2014 impugned at Annexure-28, the order of dismissal dated 3.4.2014 impugned at Annexure-30 and the order in appeal dated 25.5.2015 impugned at Annexure-32.

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