RAVINDRA THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Shahi, learned counsel for the petitioner and learned counsel for the respondents-State.

(2.) Petitioner was Assistant Engineer. He was proceeded against on some charges regarding violation of Rule 16 of Bihar Government Service Conduct Rule, 1976. Petitioner as a result of said proceedings was visited with punishment dated 08.07.2000 of adverse entry in his ACR in the year 1994-95, censure as well as withholding of one annual increment. Petitioner was also deprived of dues other than subsistence allowance for the period of suspension.

(3.) Mr. Shahi, learned counsel for the petitioner would submit that effect of said punishment has ceased long back. Today the petitioner is not effected by the same.