PARMESHWAR LAL DAS Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondent State.

(2.) While posted as Panchayat Sewak at the Ladania Block Dist. Darbhanga, the petitioner was served with a charge memo dated 21.05.2009. The charges were two folds. The first charge was that one Jaffer Ali and others had lodged a complaint against the petitioner that he had been demanding Rs. 500/- from the beneficiaries of the Mukhyamantri Aawas Yojana before allowing the benefits under the said scheme. The second charge against the petitioner is that he has given a letter to the Branch Manager of the Bank where the beneficiaries of Mukhymantri Aawas Yojna were having their accounts, restraining the Branch Manager from making payments to them.

(3.) The petitioner had earlier approached this Court by filing the writ petition. The same was numbered as CWJC No. 19188 of 2011. By order dated 04.11.2011, the same was disposed off. Earlier petitioner had approached this Court against the order of dismissal and now his appeal under the Bihar Government Servants (Classification, Control and Appeal) Rules, 2005 which (hereinafter referred to as "?the Bihar CCA Rules, 2005?) which was pending consideration before the Commissioner, Darbhanga Division, has been rejected under order dated 20.02.2013.