DHARM NATH PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) WE heard counsel for the appellant and also considered the available material.

(2.) THE counsel for the appellant invited our attention to Rule 97 of Bihar Service Code, Rule 97 to the extent it is relevant reads thus: -

(3.) BEREFT of unnecessary details, the fact of the matter is that the disciplinary proceedings against the appellant were ultimately dropped vide order dated 16.9.1977, the operative order reads thus: - "Under the above circumstances, I conclude that there is no evidence to bring home any of the charges leveled against Shri Dharmnath Pandey, the proceedee and as such the proceeding is dropped."