ASHOK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned senior counsel for the petitioner and learned State counsel.

(2.) The petitioner has been proceeded against by a charge memo dtd. 4/1/2012. The allegation is that while he was posted as Executive Engineer in Tirhut Canal Division at Ratwara, Muzaffarpur, he has not properly maintained the canal leading to a breach at Point-722 (left) on 22/9/2011, which has occurred because the petitioner failed to stop the seepage/piping from the canal. It has also been alleged that strength of the canal was compromised and, therefore, the petitioner, being Executive Engineer, has been proceeded against for improper maintenance in spite of allocation of adequate funds for the same.

(3.) The petitioner took a stand before the authority that there was no weakness in the structure or deficiency in maintenance. The petitioner was taking all steps required for the same.