GHANSHYAM JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioner has challenged the order dated 14.12.2017 contained in Memo No. 7533/M whereby he has been subjected to a punishment of stoppage of promotion for five years and withholding of three increments with cumulative effect; as also the order dated 12.03.2018 contained in Memo No. 1347/M whereby the revision preferred by the petitioner against the aforesaid order of punishment was rejected and the order of punishment has been affirmed and upheld.

(3.) The petitioner has provided in this writ petition a long history of litigation for and after his tenure as Assistant Mining Officer at Sheikhpura from 20.02.2006 to 10.09.2007.