TAPAN SEN, J. - (1.) HEARD learned Counsel for the petitioner and Mr. A. Allam, learned Counsel appearing on behalf of the Respondent No. 2, and also Mr. P. Modi, learned G.P. -1 for the State of Jharkhand and with their consent, this Writ Petition is being disposed off at this stage itself.
(2.) LEARNED Counsel for the Petitioner, at the very outset, prayed permission to make corrections of some typographical errors which have inadvertently crept in at page -3 of the Writ Petition. Permission is granted to him. Let him do so. In this Writ Petition, the petitioner has made a prayer for issuance of an appropriate writ/order including a Writ of Certiorari for quashing the Notification No. 6096(S) dated 06.09.2001 issued by the State of Bihar (Respondent No. 2) whereby and whereunder he has been inflicted with punishments as recorded in Annexure -5. The punishments which have been recorded are : 1. Stoppage of two increments without cumulative effect. 2. Except suspension allowance, he would not be entitled to any other payments; and 3. On revocation of suspension, the Petitioner shall join in the Head Quarter at Ranchi in the Road Construction Department.
(3.) THE Petitioner has also made a prayer for issuance of an appropriate writ or a writ of in the nature of a Writ of Mandamus commanding upon the Respondents to pay him the entire salary/allowance/benefits for the period w.e.f. 22.07.2000 till Date, after deducting/adjusting amounts already paid to him.;