PANCHANANDKUMAR Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This writ petition is directed against a disciplinary enquiry held against the petitioner on certain charges, Ultimately pursuant to such charges, an enquiry was held against the petitioner and the enquiry report was submitted. On the basis of the said enquiry report an order of dismissal was passed against the petitioner by the respondents on 7th October, 1993. The appeal filed by the petitioner against the said order of dismissal was also dismissed by the appellate authority by an order dated 22nd November, 1993.

(2.) Challenging both the orders of dismissal passed by the original authority and the order passed by the appellate authority, the petitioner has come before this Court by filing this writ-petition.

(3.) In assailing the said disciplinary proceeding, the petitioner has raised various grounds which are stated below: Even though an enquiry Officer was appointed by the respondents by an order dated 19th July, 1991 passed by the General Manager-cum-Chief Engineer, Bhagalpur Area Electricity Board, Bhagalpur (respondent No. 3) but no Officer appeared before the Enquiry Officer to present the case of the department.