VIJAY SHANKAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the State.

(2.) THE petitioner along with Raj Narain Rakesh and Shri Hari Shankar Jha is an accused in Vigilance Case No. 9 of 1997. They were also proceeded against departmentally on the same misdemeanours. The present writ application is concerned only with the departmental proceedings. The subject matter of the charges was with regard to certain alleged illegal withdrawals under budget head - 2013. of the House Construction and Building Department. The counter affidavit of the respondents does not dispute the correctness of the submissions made on behalf of the petitioner that the charges against all the three persons were common.

(3.) AT Annexures -4 and 4/1 are the final orders of the disciplinary authority accepting the enquiry report exonerating Raj Narain Rakesh and Shri Hari Shankar Jha. The enquiry officer also exonerated the petitioner. However, in his case the disciplinary authority has refused to accept the enquriy report and has directed re -enquiry with which the petitioner is aggrieved.