DARSHAN SINGH Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) THE challenge made in this writ petition is in respect of the order of dismissal passed against the petitioner pursuant to a departmental proceeding.

(2.) THE petitioner while he was in service as Chief Engineer under the respondents was placed under suspension by order dated 21. 6. 1995 in contemplation of departmental proceeding. The same was followed by a memorandum dated 7. 9. 1995 levelling certain serious allegations involving financial irregularities in awarding contract, etc. Certain other allegations were also made regarding dereliction of official duties, etc.

(3.) THE aforesaid memorandum dated 7. 9. 95 was followed by formal memorandum of charges dated 26. 7. 1996 issued by the Chief Secretary to the Government of Arunachal Pradesh, containing four charges along with the statements of imputations of misconduct and the list of documents and witnesses. The gist of the four charges are as follows :