SITARAM PASWAN Vs. THE PRINCIPAL SECRETARY-CUM-CHAIRMAN OF BIHAR INDUSTRIAL AREA DEVELOPMENT AUTHORITY AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the BIADA. In the present case, the petitioner is challenging the order dated 12th February, 2008 by which the petitioner has been dismissed from service on four charges which has been mentioned in the letter which is Annexure-1 to the writ application.

(2.) It appears from the record that three charge-sheets were issued to the petitioner vide letter dated 23rd July, 2007, 14th November, 2007 and 21st December, 2007.

(3.) In Charge No. 1 it has been alleged that the petitioner remained absent on 20.4.2007 and 21.7.2007 thereby specific direction for presence was disobeyed. In pursuance thereof, Office Order vide Memo No. 721 dated 21st April, 2004 was issued giving him direction to file his explanation within three days but he did not respond, for that, again Memo No. 780 dated 25th April, 2007 was issued in which it has been mentioned that why he should not be dismissed for the major misconduct.