RAM DATTA PRASAD SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Raja Ram Mishra, the learned Advocate for the appellant and the learned counsel for the State.

(2.) The appellant had been subjected to a departmental proceeding with respect to the charges relating to making excess payment by violating the rules in that regard; payment of security money without completion of the work etc.

(3.) Though the appellant had participated in the inquiry, but the inquiry report, dtd. 30/5/1995, was never served upon him. Nonetheless, the inquiry report was acted upon and he was served with an order of punishment dtd. 13/2/1998. The punishment included censor and withholding of three annual increments with cumulative effect as well as recovery of Rs.1.06 lacs with the additional stipulation that the appellant shall not be entitled to anything beyond the subsistence allowance during the period of suspension.