RAM RATAN TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against order dated 15.9.1999, as contained in annexure 9, whereby and whereunder he has been found guilty and punished in departmental proceeding to the extent that he was reverted to his original scale i.e. Rs. 4750/ - and further that he will not get anything for the period of suspension except subsistence allowance.

(3.) A counter affidavit has been filed on behalf of the respondents, wherein the fact that a copy of the inquiry report was not served on the petitioner has not been denied, rather it is stated that finding of the conducting officer was precisely mentioned in the second show -cause notice, which was duly served on him.