HRIDAY NARAYAN PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both the writ petitions have been heard together and are being disposed of by this common order.

(2.) The petitioner has been inflicted with a major punishment of compulsory retirement under the provisions contained in Rule 14 (9) of the Bihar Government Servants (Classification, Control and Appeal) Amendment Rules, 2007 from the date of receipt of the aforesaid notification.

(3.) The aforesaid punishment has been challenged by the petitioner in C.W.J.C. No. 6189 of 2017.