ARUN KUMAR UPADHYAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned AC to GP 24 for the State and Mr. Anjani Kumar, learned senior counsel for the Vigilance Investigation Bureau.

(2.) The petitioner has alleged violation of the order dated 14.09.2012 passed in CWJC No. 17109 of 2012. The operative portion of the order reads as under:

(3.) Show cause has been filed on behalf of the opposite parties no. 5, 6 and 8, in which copy of the second enquiry report has been brought on record. In the earlier show cause filed, copy of order by which the claim of the petitioner for payment has been rejected, along with the first enquiry report dated 06.07.2017, has been brought on record. However, it appears that another enquiry was held and the report dated 01.03.2019 is also on record, copy of which has been served on learned counsel for the petitioner.