SURENDRA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) The parties agree that in view of the submissions being made, the records of the departmental proceedings may not be necessary.

(2.) Heard the parties.

(3.) The Petitioner challenges the order as passed in a duly constituted departmental proceeding wherein, finding Petitioner guilty, he has been dismissed from service which order has not been interfered with by the appellate authority that is the Chief Secretary, Government of Bihar. The Petitioner was an Assistant in the Home (Special) Department dealing with Swatantra Senani Pension. A departmental proceeding was initiated against him basically on four charges. Firstly, that the petitioner, though had received part payment towards his T A bill, he illegally put pressure on the Department so as to receive payment all over again. Secondly, the petitioner filed criminal complaint case against employees and officers of the Government without seeking prior permission of the Department. Thirdly, petitioner, in the file notings, made uncalled for and indisciplined remarks about his superior officer which is destructive of discipline. Fourthly, the petitioner, under orders of transfer, did not hand over charge in due time.