BALESHWAR PRASAD SINGH Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD Mr. Subodh Kumar Jha, learned counsel appearing in support of this writ petition and Mr. Mihir Kumar Jha, learned counsel appearing for the Board.

(2.) MR . Mihir Kumar Jha fairly agrees that in view of the submissions made on behalf of the petitioner, this writ petition may be disposed of on the basis of the materials on record which include the orders passed by the disciplinary authority and the appellate authority. Mr Mihir Kumar Jha is quite right in this stand because the point raised on behalf of the petitioner arises from the impugned orders and any statements made in the counter affidavit will not change the position.

(3.) THE petitioner is a Junior Engineer in the Bihar State Electricity Board and at the material time he was posted in the Electric Supply Section (South) Main Road, Ranchi. He has been awarded the punishment of compulsory retirement from service in a disciplinary proceeding on certain charges against him.