RAM AVTAR RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This matter has been heard and is being taken up for final disposal at the admission stage itself with consent of the parties.

(2.) The present writ petition has been filed for the following reliefs -

(3.) Learned counsel for the petitioner submits that an insufficient opportunity of three days was granted for filing show cause and the impugned order has been passed as the petitioner was unable to file the show cause within the stipulated time. It is submitted that the petitioner's case is squarely covered by a decision of this Court in the case of Smt. Fulpati Devi Vs. The State of Bihar, 2013(1) PLJR 718, wherein it has been observed as follows: