MOHD. HUSSAIN ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Learned Counsel for the petitioner and Learned Counsel for the State. The petitioner was proceeded against departmentally. After submission of the enquiry report dated 21.1.1995 he was issued a second show cause notice leading to the order of dismissal from service on 20.6.1998.

(2.) THE works in question related to excavation of earth for construction of a diversion channel in the Durgawati Reservoir Project and removal of the earth retrieved during excavation and use of stones ol specified quality in the rip rap work.

(3.) COUNSEL for the State urged that there has been no procedural irregularity in the departmental proceeding. The petitioner was not denied adequate opportunity for his defence and only after issuance of a second show cause notice the impugned order has been passed.