Shree Chandrashekhar, J. - (1.) After the death of the writ-petitionerParmeshwar Lohar, an application for substitution was filed which was dismissed in default on 12.05.2010. A second application for substitution vide, I.A. No.8927 of 2017 was filed, in which by an order dated 29.l1.2017 wife of the writ-petitioner namely, Panpati Devi has been substituted in his place.
(2.) The petitioner has challenged the penalty order dated 15.03.1999 and the appellate order dated 13.03.2000. He has also questioned legality of order dated 08.03.1996 by which he was placed under suspension.
(3.) Briefly stated, husband of the petitioner was appointed as Sectional Clerk under Bihar State Electricity Board on 23.05.1966 and he was promoted to the post of Head Clerk on 09.03.1991. On the allegation of dereliction of duty, violation of Board's rules, conspiracy, forgery etc. he was suspended on 08.03.1996. By an order dated 04.11.1996 departmental proceeding against the husband of the petitioner for misconduct under Clause-29B of the Certified Standing Order was started and he was served charge-memo dated 02.11.1996. He submitted his representation in which grievance raised by him pertains to non-supply of preliminary enquiry report, list of money receipt books and denial of permission to inspect the documents. An enquiry report was submitted on 01.09.1998 and the delinquent employee was issued second show-cause notice on 22.12.1998, in response thereof, he has submitted reply on 18.01.1999. By the penalty order dated 15.03.1999 husband of the petitioner was dismissed from service. After filing the appeal against the dismissal order dated 15.03.1999, husband of the petitioner approached the Patna High Court in C.W.J.C. No.659 of 1999. The writ petition was disposed of by an order dated 19.07.1999 with a direction to the appellate authority to dispose of his appeal within three months. By order dated 13.03.2000 the appeal preferred by him was dismissed.;