BANSIDHAR RAI SON OF SITARAM RAI RESIDENT OF VILLAGE CHUNU P S BUXAR Vs. STATE OF BIHAR THROUGH THE COMMISSIONER AND SECRETARY TO HOME DEPARTMENT GOVERNMENT OF BIHAR PATNA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the State.

(2.) IN this case admittedly the enquiry report was not served upon the petitioner during enquiry but it has been served through supplementary affidavit filed in the present case on 28.3.2012.

(3.) WITH the aforesaid observation this writ petition is disposed of. As it is a very old matter and as such the petitioner is directed to file his show-cause, if any, within a period of six weeks from the date of receipt/production of a copy of this order and the disciplinary authority will pass an appropriate order within six weeks thereafter. If the petitioner fails to file any explanation, the authority will be at liberty to pass final order.