SUDHIR CHANDRA CHAKRABORTY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) ON December 8, 1964 the petitioner appellant who was a permanent Government servant in the State Government, was served with the following charge sheet: "whereas it has been made to appear to the Governor that you, Sri sudhir Chandra Chakraborty, have, while employed as Forest Ranger, canning under the 24-Parganas forest Division, been guilty of the following charges namely: (1) That you are found to be in possession of a property to wit a two stride building on a plot of land measuring about 4. 25 kottahs situated at 15b, N. N, Ghosh Lane, Tollygunge, valued according to you, at rs. 30000/- which is utterly disproportionate to the known sources of your income and the acquisition of which property has not been satisfactorily accounted for by you with the result that there is warrant for reasonable inference that the said property was acquired by you in criminal misconduct in the discharge of your duties. (2) That the declaration of assets submitted by you on. . . . . . are materially incomplete, misleading and false in regard to several items. "

(2.) THE petitioner was asked to put in his written statement of defence 1c the Enquiring Officer, appointed for the purpose of holding the inquiry, stating whether he desire to be heard in person or to call any witness or to produce any document in his defence and showing cause Why the penalty of dismissal or other penalty as would be deemed fit should not be imposed on him.

(3.) THE petitioner on January 15, 1965 filed his written statement of defence deny the charges. Thereafter on behalf of the Government a letter was written to the Enquiring Officer on March 3, 1965 which is as follows: