RAM DEO PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsels for the parties.

(2.) The Petitioner seeks quashing of the enquiry report dated 26.8.1996 as also the order of dismissal from service dated 31.8.1996 (Annexure-2) passed by the Managing Director, Bihar State Tourism Development Corporation.

(3.) The Petitioner was working as an Electrician in the Respondent Corporation. On 11.1.1995 a flower pot containing ganja plant was found on the roof of the Tourism Bhawan Headquarters of the Corporation and an enquiry was directed to be conducted by two Senior Managers of the Corporation, who gave joint enquiry report on 10.2.1995. In the course of such enquiry the staff of Hotel Kautilya Vihar, a unit of the Corporation located in the said premises, informed that the same had been put on the roof by the Petitioner. It is stated in the said enquiry report that the Petitioner accepted his fault and begged to be excused stating that he would not repeat the same in future.