BIRJU RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned AC to GP 4 for the State and learned counsel for the Accountant General.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The grievance of the petitioner is that against the order passed against him in the departmental proceeding on 15.05.2013, the revision filed by him before the Commissioner, Magadh Division, has been rejected on the ground that it has been preferred after the period prescribed for filing the same.