BANSHILAL PATEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The petitioner has filed this petition raising serious grievance that departmental enquiry has been initiated and penalty imposed, holding the officers responsible for shortage.

(3.) Learned counsel for the petitioner submits that in order to come to the conclusion that there has been a shortage, the respondents are adopting an averaging formula of dryness which has no rational basis. It is submitted that without there being any definite technical formula of dryness and shortage based there upon, departmental enquiry is being initiated and penalty imposed. It is stated that the appeal has already been filed by the petitioner and is pending.