KRISHNA KANT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

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

(3.) LEARNED counsel appearing on behalf of the petitioner submitted that charges in the departmental proceeding and criminal case are verbatim the same. Copy of the chargesheet has been enclosed as Annexure -8, to the writ application. A copy of the first information report has been enclosed as Annexure -14 to the second supplementary affidavit filed on behalf of the petitioner.