RAM KRISHNA PD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner who was working as a Nazir posted with the Block Development Officer at Rajgir was faced with the departmental proceeding for allegedly embezzling about Rs. 1,34,000/ -. The concerned Block Development Officer was also put under suspension and was facing a departmental proceeding.

(2.) THE departmental proceeding was initiated against the petitioner on 21.1.1981. A criminal case was also filed against the petitioner under Section 409 of the Indian Penal Code. The petitioner came to this Court in the year 1994 vide C.W.J.C. No. 3834 of 1994 which was disposed of on 21.2.1995. The prayer of the petitioner then as it is today is that the departmental proceeding which was initiated in the year 1981 should be quashed on the ground of delay as also on the ground that no one should be permitted to suffer for an indefinite period. This Court had directed the department to conclude the proceeding within six months.

(3.) A supplementary affidavit has been filed annexing the judgment passed in G.R. Case No. 1696 by the Judicial Magistrate. First Class, Nalanda dated 27.5 -2005 by which the petitioner has been acquitted for the charges under Section 409 of the Indian Penal Code.