NARENDRA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) BY filing this writ petition, the petitioner has prayed for quashing the impugned orders of punishments imposed on him vide order dated 26.4.1990 by respondent No. 3 (Annexure 4) and which was modified by the appellate authority (respondent No. 2) vide Annexure 8, order dated 16.7.1991.

(2.) THE relevant facts for disposal of the application may be stated as follows:

(3.) MR . Jawahar Prasad, learned Counsel for the petitioner, raised the following contentions: