BINOD KUMAR MALAKAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Nazmul Hoda, learned counsel for the appellant and Mr. Suman Kumar Jha, learned AC to AAG 3.

(2.) This intra-court appeal arises from the judgment and order dated 27.04.2009 passed by the learned Single Judge in C.W.J.C. No. 8238 of 2005 whereby the learned Single Judge has been pleased to dismiss the writ petition.

(3.) This appeal was belated by many a years but taking note of the explanation so given in the condonation application that by order dated 26.11.2018, we condoned the delay to hear the appeal on merits because the foundation for the argument advanced by Mr. Hoda was that the appellant was not allowed to participate in the disciplinary enquiry.