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Supreme Court Of India

(From: Patna)

Hon'ble Judge(s): Indu Malhotra, Sanjiv Khanna , JJ

Constitution of India , Art.311(2)(b), Art.235— Bihar Government Servants (Classification, Control and Appeal) Rules (2005) , R.14, R.20— Dismissal from service - Dispensation with inquiry - Appellants, Judicial Officers allegedly found in compromising position with women in guest house, dismissed from service - Failure to record reasons for dispensing with enquiry - High Court while setting aside order of dismissal, has power to dispense with inquiry under Cl.(b) of second Proviso to Art. 311(2) for reasons to be recorded. (Para 6 10)