JAI PRAKASH SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS application is directed against the order of punishment, as contained in annexure 4 dated 23.12.1996, whereby and whereunder the petitioner has been dismissed from services.

(3.) IT appears that for dereliction of duty, the petitioner was proceeded against departmentally and a memorandum of charges, as contained in annexure 3, was served upon him. The petitioner replied the charges and thereafter inquiry was conducted, where other members of the escort party were examined and the disciplinary authority on the basis of the evidence of other members of the escort party found the charges proved against the petitioner, and, accordingly, the order of punishment was issued against the petitioner.