LAWS(PAT)-1997-7-6

UGRA NATH JHA Vs. ADMINISTRATOR BISCOMAUN

Decided On July 03, 1997
Ugra Nath Jha Appellant
V/S
Administrator Biscomaun Respondents

JUDGEMENT

(1.) THE petitioner is aggrieved by the order of his dismissal from service. He was Assistant Godown Manager in the Biscomaun. Copy of the order has been marked Annexure 1 to the writ petition.

(2.) THE petitioner at the relevant time was posted as Assistant Godown Manager at Bibhutipur in the district of Samastipur. It is said that pursuant to a general direction of the Administrator the Anchal Adhikari of Bibhutipur made physical verification of stock in the godown on 22.8.88. He did not find any discrepancy. It is said that the Range Officer of Biscomaun at Samastipur made an inspection on his own on 24th August, 1988 at 7 P.M. He found certain discrepancy in the stock. The god owns are said to have been inspected again by a team of officers headed by Sr. Range Officer, Darbhanga between 28th August and 30th August, 1988. The officers too did not find any discrepancy in the stock.

(3.) ON 13.10.88 a charge sheet was issued to the petitioner. Sri T.K. Sinha, Executive Director was appointed as Enquiry Officer. He submitted his report on 10th March, 1989. On 21.8.89 the impugned order was passed.