SUJAY CHANDRA KISHORE Vs. STATE OF BIHAR

JUDGEMENT

(1.) By a Notification issued vide Memo No.712 dated 27.08.2008, under the signature of Deputy Secretary to the Government, Water Resources Department, Government of Bihar, following punishments have been imposed on the petitioner, under the Bihar Government Servants (Classification, Control and Appeal) Rules, 2005 : -

(2.) The petitioner had filed a memorial in the form of review petition against the order under Rule 24(2) of the Rules before the State Government, which came to be rejected by a notification dated 06.05.2013. The said two Notifications dated 27.08.2008 (Annexure-2) and 06.05.2013 (Annexure-1) are under challenge in the present writ application filed under Article 226 of the Constitution of India.

(3.) I have heard Mr. Satish Chandra Jha No.3, learned counsel appearing on behalf of the petitioner and Mr. Jitendra Kumar, learned A.C. to G.P.-16.