SHAKIR JAMAL Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) By way of this petition, the petitioner has prayed for the following reliefs:-

(3.) In the present case, the area of dispute is in narrow compass on the fact of raising of technical ground by the petitioner that a full fledged inquiry was conducted for the misdemeanour of remaining absent from duty, the inquiry report was submitted, but without serving the show-cause or inquiry report to the petitioner, the punishment order has been passed vide memo no.15736 dated 16.11.2012.