GAURI SHANKER PANDEY Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner has filed the writ petition challenging the imposition of punishment under order dated 16.06.2005 under Memo No 646 issued under the signature of Engineer-in-Chief, Water Resources Department, Government of Bihar wherein he has been reverted to the minimum pay scale as also for quashing of the order of the Appellate Authority dated 08.07.2014 issued under Memo No 886 whereby petitioner's appeal has been rejected.

(3.) In respect of the same allegations, the petitioner along with another Junior Engineer, namely, Choudhary Vijay Kumar Sharma was proceeded for irregularities in the execution of canal works. The charges were identical in respect of the Junior Engineers and the petitioner. Both were given a charge memo and after due enquiry, the punishment was awarded to the petitioner as well as Choudhary Vijay Kumar Sharma.