SAHDEO SAHU Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner has challenged the order dated 17th July ' 96 passed by the Commissioner, Commercial Taxes and Special Secretary, Government of Bihar, whereby and where -under the said Respondent ordered to reduce 25% of the pension of petitioner on the ground that his service was not found to be satisfactory.

(2.) AS the case can be disposed of on a short point, it is not necessary to discuss all the facts except the relevant one.

(3.) IN the departmental proceeding, the petitioner took part and denied the allegations. The Enquiry Officer taking into cosideration the relevant evidences held the charges proved except one of the charge vide its report dated 30th April ' 92.