S.J.MUKHOPADHYAYA, J. - (1.) HEARD the parties.
(2.) THE petitioner was in the services of the State posted as Area Education Officer, Lakhisarai. He superannuated on 31st January, 2000 whereinafter he settled in the District of Palamau, He came to know of the impugned order dated 16th June, 2000, on its communication at Palamau. By the impugned order, the Director (Primary Education), Bihar, Patna initiated a departmental proceeding under Rule 43(b) of the Bihar Pension Rules, 1950 and appointed the Regional Deputy Director, Education, Munger Division, Munger, as the Enquiry Officer.
(3.) APART from challenge of aforesaid proceeding, prayer has been made for payment of retiral benefits including the amount withheld.;