JAI PRAKASH NARAYAN SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Shri Binod Kanth, learned Senior Counsel for the appellant and the learned counsel for the State.

(2.) The appeal questions the correctness of the impugned judgment dated 15th of January, 2018, whereby the learned single Judge has rejected the petition of the appellant holding that the procedure and the opportunity, as claimed, was both followed by the disciplinary authority while awarding punishment to the appellant in the disciplinary proceedings where the charge was of having misappropriated a certain amount as against some vouchers to the tune of Rs.8,975/-.

(3.) The background in which the punishment orders came to be challenged before the learned single Judge needs to be noted as the same has a reflection on the manner in which the proceedings were conducted by the respondents.