CHANDAN PRASAD SINGH Vs. STATE OF BIHAR THROUGH ITS SECRETARY, HEALTH, MEDICAL EDUCATION AND FAMILY WELFARE DEPARTMENT

JUDGEMENT

(1.) Writ application of the present appellant was dismissed by the learned Single Judge vide order dated 11.08.2011. The learned Single Judge refused to quash the order of dismissal passed against the appellant vide order dated 10.07.2004 or order his reinstatement and pay consequential benefits.

(2.) The limited facts are that the appellant was posted as District Leprosy Officer, Patna in the year 1990. In the year 1998, he became the Medical Officer Incharge, Primary Health Centre, Mahua in the district of Vaishali. During this tenure, he received a communication from the Chief Vigilance Officer cum Deputy Secretary, Department of Health, Medical Education and Family Welfare dated 22.06.1998 with allegations that the appellant had placed orders for purchase of medicines from M.S.D., Kolkata beyond the allotment of fund and against the policy of the Government with regard to purchases, though he was not a competent authority to do so.

(3.) Enquiry was held. The Enquiry Officer was kind enough to exonerate the present appellant. However, the Disciplinary Authority found the appellant to be guilty and punishment of dismissal came to be imposed.