MD. SADAF KAMRAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In the instant petition, petitioner has prayed for the following relief/reliefs:

(3.) The petitioner's service has been terminated and further ordered for recovery so also initiated criminal proceedings in filing F.I.R. on the score that petitioner has misled the department in producing certificate which is alleged to be fake Diploma in Civil Engineering Certificate. The respondents have not initiated disciplinary proceedings while holding that certificate produced by petitioner (Diploma in Civil Engineering) is forged/fake. Therefore, the concerned respondents are hereby directed to initiate disciplinary proceedings/domestic enquiry, even though, petitioner was appointed to the post of Special Survey Amin on Contract basis for the reasons that the alleged allegations relating to production of fake Diploma in Civil Engineering Certificate attaches stigma on the petitioner and it may be hurdle for future employment. The enquiry shall be initiated and completed within a period of three months from the date of receipt of this order. However, the petitioner shall not be taken back to duty till enquiry is concluded in his favour.