MATIUR RAHMAN Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) In the present case, the petitioner is challenging the order dated 02.02.2018 passed by the Appellate Authority, Chairman-cum-Member, Board of Revenue, Bihar, Patna, whereby and where under, he has dismissed the appeal preferred by the petitioner and has affirmed the order of dismissal containing memo no.27 dated 15.01.2014 passed by the Disciplinary Authority.

(3.) The petitioner was Nazir, posted at Palasi block. On inquiry, it was found that he has deposited the money meant for the Indra Awas Yojana in Dehti PACS illegally, that led to initiation of departmental proceeding by issuing "Prapatra-K" in terms of Bihar Government Servants (Classification, Control and Appeal) Rules, 2005. Inquiry was conducted and Inquiry Officer recorded a finding against the petitioner and passed the order of punishment of dismissal from service. Against that, the appeal has been filed by the petitioner, but the Appellate Authority dismissed the appeal and affirmed the order of the Disciplinary Authority.