RAJENDRA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) IN this writ application some interesting questions arise for decision. The bare facts of the case are noted below: The writ petitioner was charge -sheeted on 15.12.1994 issued by the General Manager of Bihar State Sugar Corporation Limited (hereinafter to be referred to as the 'Corporation') stating therein that the petitioner in a domestic enquiry as well as in Misc. Case No. 110/M/85 supported the case of the Corporation whereas in B.S.E. Case No. 9/86 the petitioner did not support the case of the Corporation. Further allegation is that the petitioner had stated before the Labour Court that one Kedar Nath Prasad did not try to assault Lalit Mohan Prasad with the chair. On the contrary he said that he was standing clutching the chair. It is further alleged that the petitioner has changed his statements before the Labour Court in connivance with the delinquent workman.

(3.) READING the charge -sheet it appears that the totality of the misconduct alleged against the petitioner is that he has changed his version of an incident and before the Labour Court his evidence has not supported the allegation which has been levelled against one Kedar Nath Prasad.