AWADHESH KUMAR SHRIVASTAVA Vs. BIHAR STATE FOOD AND CIVIL SUPPLIES CORPORATION LTD; MANAGING DIRECTOR NULL BIHAR STATE FOOD AND CIVIL SUPPLIES CORPORATION LTD; CHIEF OF ADMINISTRATION NULL BIHAR STATE FOOD AND CIVIL SUPPLIES CORPORATION LTD

JUDGEMENT

(1.) Heard Mr Uma Shankar Prasad, learned Senior Counsel appearing for the writ petitioner-appellant and Mr R S Pradhan, learned Senior Counsel appearing for the Bihar State Food and Civil Supplies Corporation Limited (For brevity, the Corporation).

(2.) The appellant was the writ petitioner. He has challenged part of the order passed by the learned Single Judge.

(3.) In the writ petition, the writ petitioner-appellant had challenged two orders passed by the Managing Director of the Corporation. Annexure 12 was an adjudicatory order of recovery of amounts due on account of embezzlement in the stocks of foodgrains in the charge of the writ petitioner-appellant and Annexure 16 was the order of dismissal of the writ petitioner-appellant on account of nondeposit of the said amount. The learned Single Judge, having examined the matter in detail, came to a clear finding that the writ petitioner-appellant was granted adequate opportunity to meet the charge of embezzlement of foodgrains while he was Manager of the foodgrains godowns. He was repeatedly noticed. He was asked to produce witnesses to rebut the allegations but he failed to take advantage of the opportunities granted and adopted a completely noncooperative attitude and tried his best to delay the matters.