MD WASIMUDDIN SON OF LATE SALIMUDDIN Vs. STATE OF BIHAR THROUGH INDUSTRIAL DEVELOPMENT COMMISSIONER INDUSTRIES DEPARTMENT

JUDGEMENT

(1.) Heard Mr. Mahesh Prasad Singh, learned counsel appearing for the appellant, Mr. Prashant Pratap, learned counsel appearing for the BIADA and Mr. Shankar Kumar, learned AC to AAG-3 for the State.

(2.) The appellant is aggrieved by dismissal of his writ petition bearing C.W.J.C.No. 3394/2014 by the learned Single Judge of this Court vide order passed on 17.3.2015 in refusing to interfere with the punishment order passed by the Managing Director of Bihar Industrial Area Development Authority (hereinafter referred to as "the BIADA") in exercise of power vested in him as a disciplinary authority.

(3.) The appeal was admitted for hearing on 29.8.2017.