VIJAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner had initially preferred the present petition for setting aside the second show-cause notice issued to him in the departmental proceeding and additionally for staying the continuance of the departmental proceeding which was initiated against him vide Resolution No. 1672 dated 20.09.2017. However, during the pendency of the writ petition, the petitioner was terminated from service vide order dated 19.07.2018 contained in Memo No. 1540.

(2.) By I.A. No. 5836 of 2018, the aforesaid order of dismissal was brought on record and a request was made to amend the prayer made in the writ petition, with the addition of a request for quashing of the order of termination. The aforesaid interlocutory application was allowed by order dated 21.08.2018.

(3.) While the petitioner was serving as an Executive Engineer in the Water Resources Department, Flood Control Division No. 1, Padrauna, he was suspended on 14.09.2017 for remaining absent from duty and displaying carelessness and negligence in performing his functions towards flood control.