SWAPAN KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ-petition is directed against the order of dismissal of the petitioner from the post of Assistant Depot Manager of Bihar State Co-operative Marketing Union Limited (shortly called the BISCOMAUN) on 17th November, 1993. A copy of the said order is Annexure-1 to the write- petition.

(2.) It is not in dispute that prior to the passing of the order of dismissal, a disciplinary proceeding was initiated against the petitioner and chargesheet was served upon, him along with supplementary charge-sheet. The charges related to allegation of financial irregularities and mis-appropriation of fund of the BISCOMAUN by the petitioner. The petitioner was called upon to give his reply to the said charges.

(3.) The main grievance of which the matter has been argued before me by the learned Counsel for the petitioner is that in the departmental proceeding proper opportunity of defence was not