BIRENDRA KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing for the appellant as well as learned AAG-4 appearing for the State.

(2.) The appellant is aggrieved by the order dated 08.08.2019 passed by learned Single Judge in CWJC No. 19322 of 2018 by which and whereunder learned Single Judge set aside the enquiry report as well as punishment awarded to the appellant and remanded the enquiry back to the Disciplinary Authority with direction to make a fresh enquiry and conclude the same within a period of six months.

(3.) The grievance of the appellant is that the learned Single Judge committed error in remanding the enquiry to the Disciplinary Authority directing the concerned authority to make fresh enquiry and, furthermore, the grievance of the appellant is that the concerned authority has not even issue show-cause to the appellant as yet, particularly, in the circumstance when near about five months have already elapsed from the date of passing order dated 08.08.2019 in CWJC No. 19322 of 2018.