JANKI SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the State.

(2.) The petitioner, a retired Jail employee, seeks a direction to the respondents to make available to him the salary to which he was entitled from 05.04.2010 to 10.11.2011 and 10.11.2011 to 31.12.2012.

(3.) The petitioner, while discharging his duties as a Warder in Shahid Zubba Sahni Central Jail, was charged with observing laxity in matter of ensuring safety of the prisoners. A prisoner had escaped from Shahid Zubba Sahni Central Jail which led to a preliminary enquiry and consequent submission of report against the petitioner. The petitioner along with others was subjected to a departmental proceeding and an order of dismissal was passed as against him.