ABDUL WAHID Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner Abdul Wahid in the year 1979-80 while r posted as Assistant Engineer in River Ganga Canal, Irrigation Department was served with a charge-sheet on 24-5-1982 and Enquiry Officer was appointed to hold departmental inquiry against him. The charges against him were that he had spent more amount than was actually sanctioned ; he did not hand over his charge after being transferred and did not hand over the measurement book and got the undesired work completed with respect to canal.

(2.) The charge-sheet indicated certain documentary evidence upon which the imputation of charges were based.

(3.) It was averred by the petitioner that on 9-6-1982 he requested the Enquiry Officer to supply all the necessary documentary evidence, sought in the charge-sheet, so that he might be able to give proper reply and indicate as to what evidence he has to led in defence and he may be informed as to who was to be produced as witnesses. He also requested to cross-examine the witnesses which might be adduced against him. He also submitted a short and tentative reply to the charge-sheet stating therein that no charge was made out against him and as such the inquiry deserves to be withdrawn.