RAKESH KUMAR CHAUHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against the orders passed by the respondent authorities dismissing the petitioner from services.

(3.) IT is submitted by learned counsel for the petitioner that the petitioner had absented on few dates. The total period of his absence was only fifty days and, therefore, a lenient view could have been taken. It is also submitted by learned counsel that no subsistence allowance was paid to the petitioner during the period of his suspension and on that account itself the order of punishment is not sustainable.