AJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Dhananjay Kumar, learned counsel for the petitioner and Mr. Alok Ranjan, learned AC to AAG-5, for the State.

(2.) The petitioner by way of writ petition while questioning the order bearing Memo No. 845 dated 7.2015, whereby the petitioner was dismissed from service, has also prayed for quashing the disciplinary proceedings as a whole.

(3.) The matter stands discussed in the order recorded on 28.5.2018 and stating briefly, the petitioner feeling aggrieved by the order of dismissal dated 2.7.2015, impugned at Annexure 19, preferred a statutory appeal before the appellate authority i.e. the Director, Secondary Education, who on appreciating the issues raised Patna High Court CWJC No.9562 of 2016 dt.25-06-2018 2 by the petitioner, set aside the order of dismissal vide his order bearing Memo No. 2931 dated 24.11.2016, enclosed at Annexure 21 to I.A.No. 1306/2017. A liberty was given to the disciplinary authority i.e. the Regional Deputy Director of Education, Tirhut Division, Muzaffarpur to proceed afresh in the matter but in accordance with the provisions of Bihar Government Servants (Classification, Control and Appeal) Rules, 2005 (hereinafter referred to as 'the Rules') as amended from time to time.