BHUBNESHWAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) I .A. No. 6973 of 2009 has been filed challenging the fresh order of punishment dated 8.10.2009 passed during the pendency of the writ application.

(2.) HAVING heard counsel for the parties, I.A. No. 6973 of 2009 is allowed and the challenge shall form part of the original pleadings. Heard learned counsel for the petitioner and learned counsel for the State.

(3.) THE petitioner was subjected to departmental proceedings on certain allegations of the year 1989.