MADHURIMA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner and the learned Counsel for the State.

(2.) The petitioner is aggrieved by the order of punishment dated 23.8.2006 as communicated to her by memo dated 24.8.2006. It visits her with the punishment of dismissal from service.

(3.) THE charges against the petitioner were based on a memo alleged to have been issued by the office of the District Magistrate bearing letter no. 297 dated 18.1.2003 that she had contracted a marriage with Sri Manoj Kumar, conscious of the fact that he was already married. In the counter affidavit filed on behalf of the official respondents it stands admitted that no such letter had been issued by the office of the District Magistrate.