SHASHI KANT CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ajay Kumar Thakur, learned Counsel for the Petitioner and Mr. Ashok Kumar Dubey, learned A.C. to AAG-IX, for the State.

(2.) The prayer of the Petitioner in this writ application reads as follows:

(3.) Mr. Thakur with reference to the aforementioned relief has submitted that the departmental proceeding which was conducted against the Petitioner was full of procedural infirmities, inasmuch as neither the Petitioner was given the relevant document nor the witnesses were examined so as to afford opportunity to the Petitioner to cross-examine them. He has further submitted that the charge against the Petitioner being ultimately reduced to misappropriation of a sum of Rs. 14,000/-and odd and when the said amount had already been deposited by the Petitioner during the pendency of the departmental proceeding, the award of maximum punishment on him by way of his dismissal from the service, is also wholly disproportionate to the alleged misconduct.