BRIJ NANDAN SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) THOUGH today petition for grant of interim relief has been placed for consideration, but both the parties agreed that the main writ application itself should be heard on the point of admission and same be finally disposed of.

(3.) IN my view, prayer is reasonable and must be granted. In view of these facts, Shri Tilak Raj Gauri, Under Secretary -cum -Enquiring Officer, Finance Department, Government of Bihar, respondent no. 3, is hereby commanded to supply the aforesaid papers to the petitioner within a period of one month from the date of receipt/production of a copy of this order by the petitioner before respondent no. 3, so that the petitioner may file written statement before the enquiry officer. The enquiry officer shall not take any step in the disciplinary proceeding, so long he does not furnish the aforesaid papers to the petitioner.