STATE OF BIHAR Vs. NAND KISHORE NAWAL

JUDGEMENT

(1.) Heard learned counsel for the State-appellants and the private-respondent.

(2.) Appeal has been preferred under Letters Patent by the State against the order, dated 17.07.2013, passed by the Learned Single Judge, who allowed the writ application of the private-respondent; quashed the order of punishment; and ordered that he be reinstated in service with all consequential benefits.

(3.) For the so called charges of omission and commission related to the year 1990-1992, a departmental proceeding was initiated against the private-respondent only in the year 2005 and on the basis of finding of the Enquiry Officer, an order of dismissal was passed.