SHEO SHANKAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner, and the State as well as B.P.S.C.

(2.) Petitioner has retired as officiating Chief Engineer on 31st of December, 1996. Just few months before his superannuation, vide Order No. 65, dated 15.03.1996, communicated vide Memo No. 478, dated 15.03.1996, the Petitioner was awarded punishment by the Government, differing with the Inquiry Report in a Departmental Proceeding.

(3.) Prayer of the Petitioner is to quash the Order No. 65, dated 15.03.1996, Annexure-26 and also to cancel the last pay certificate, issued by the Accountant General, Bihar, reducing three increments, already approved to the Petitioner, prior to 15th December, 1995. The Accountant General has issued such last pay certificate in compliance of the punishment awarded in the Departmental Proceeding relating to withholding of three increments with cumulative effect.