RAM NARESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) DESPITE the repeated calls nobody appeared on behalf of the petitioner to press this application. However, Mr. Krishna Shankar J.C. to A.G. is present.

(2.) FROM the averments made in the writ application it appears that a prayer has been made by the petitioner for quashing of Memo No. 2015(10) dated 22.11.1993 as contained in Annexure -4 to the writ application by which the petitioner was awarded punishment by issuance of the said letter. It appears that chargesheet was submitted to the petitioner whereby five charges were framed against him and on enquiry he was exonerated from all the charges, except 2. It is stated that the petitioner was awarded punishment after report of the conducting officer without any cogent reason. However, from the impugned order i.e. Annexure4 it appears that relevant facts were considered and then order of the punishment was passed.