DINESH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Re.: Interlocutory Application No.7793 of 2018 For the reasons stated in the interlocutory application, the prayer for adding the Regional Deputy Director of Education, Saran Division, Chapra as party respondent is allowed. Let him do so in course of the day. Re.: C.W.J.C.No. 13336 of 2014

(2.) Heard Mr. Rajendra Prasad Singh, learned senior counsel appearing on behalf of the petitioner and Mr. Syed Hussain Majeed, learned counsel appearing on behalf of the State.

(3.) The petitioner is aggrieved by the order of punishment passed by the respondent no. 5 and the appellate order passed by the Regional Deputy Director of Education, Saran Division, Chapra (who has been made party respondent vide I.A.No. 7793 of 2018) contained in Annexure 18 and 19, whereby the respondent no. 5 has inflicted punishment of dismissal from service and on appeal, the Regional Deputy Director of Education, Saran Division, Chapra has approved the order inflicting punishment of dismissal.