RAM KESHWAR RAM Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard parties.

(2.) This writ petition under Article 226 of the Constitution of India has been filed for setting aside the order dated 16.05.2006 passed by Road Construction Department, forfeiting 25 per cent pension of the petitioner as enclosed in Annexure-23 of this writ petition.

(3.) Petitioner had filed writ petition against the decision dated 10.09.2003 of Disciplinary Authority converting departmental proceeding against the petitioner under Rule 43(B) of Bihar Pension Rules, after his retirement as well as issuance of second show cause notice of proposed punishment of forfeiture of 25 per cent pension but during pendency of writ petition final order of punishment was passed and same was brought on record through an amendment petition which was allowed by order dated 13.03.2018 to challenge the final order dated 16.05.2006.