GAJENDRA KUMAR Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard Mr. Rajendra Prasad Singh, learned senior counsel along with Mr. Rajeev Kumar Singh, learned counsel for the petitioner and learned Assistant Counsel to GP XVI, for the State.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) Learned counsel for the petitioner submitted that the reason why the authorities have found the petitioner to have submitted forged and fabricated order of his appointment and transfer is that his Memo number in transfer order does tally. It was submitted that the mere wrong mentioning of the Memo number would change the contents of the order and, thus, when the petitioner has been appointed along with others and they are continuing, the appointment letter of the petitioner cannot be said to be forged and fabricated. Learned counsel further submitted that even when the Court on the last occasion in C.W.J.C. No. 2161 of 2001 and analogous cases by order dated 04.05.2006 had directed the matter to be considered by a High Powered Committee, the petitioner was given opportunity to present his case as he was ill and, thus, he is required to be given another opportunity.