TAPEN SEN, J. - (1.) HEARD Mr. Rajendra Prasad, learned counsel for the petitioner, Mr. A. Allam, learned counsel for the respondent No. 4 and Mr. Suresh Kumar, learned Junior Counsel to the Additional Advocate General for the State of Jharkhand.
(2.) BY order dated 20.12.2001, the Secretary, Personnel and Administrative Reforms Department, Government of Bihar, Patna was ordered to be impleaded as respondent No. 4 and that is how Mr. A. Allam who had accepted notice on behalf of the State of Bihar is representing the case of the said respondent. The grievance of the writ petitioner in the instant case is for quashing the order dated 16.3.2000 (as contained at Annexure -10) passed by the respondent No. 4 whereby and whereunder 20% of the pension payable to the petitioner was ordered to be deducted as a measure of punishment. By reason of the said order, the representation of the petitioner has been rejected.
(3.) THE shorts facts which are necessary to be taken note of for purposes of adjudication of this case are that on 19.3.1968, the petitioner was appointed as a Sub -Deputy Collector by the Bihar Public Service Commission. Subsequently all posts of Sub -Deputy Collectors were merged as a result whereof, on and from 1.4,1975, he became a Deputy Collector and was confirmed on that post with effect from 1.4.1978.;