RAMA SHANKAR RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN both the cases, as common question of law is involved, they were heard together and are being disposed of by this common order.

(2.) PETITIONER Rama Shankar Ram of W.P. (S) No. 3793 of 2001 has challenged the order of dismissal, contained in Memo No. 2910 dated 9th August. 2001, whereby and whereunder, the State of Bihar has dismissed him from service, as measure of punishment. The other petitioner Ram Suresh Sharma of W.P. (S) No. 3795 of 2001, while challenged the order of suspension, contained in Order No. 205/2000 dated 28th November, 2000, communicated vide Memo No. 1036 dated 19th April, 2001. has also challenged the order of dismissal, contained in Memo No. 1037 dated 19th April, 2001. Both the aforesaid orders have been issued by the Spl. Secretary/Secretary of Personnel and Administrative Reforms Department. State of Bihar.

(3.) RELIANCE has been placed on a decision of this Court in the case of Arvind Vijay Bilung v. State of Bihar and Ors., reported in 2001 (2) JLJR page 227 : 2001 (3) Jhr CR 155. In the case of Ram Suresh Sharma of W.P. (S) No. 3795 of 2001, additional plea has been taken that the order of dismissal has been passed without holding any enquiry and without giving any opportunity to the petitioner.