CHANDRA PRATAP PATHAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the petitioner and the respondents.

(2.) One charge memo dated 210.2005 was served on the petitioner in connection with irregularities in tubewell related work for the period 1988-99.

(3.) From perusal of the charge memo it appears that the same was on the basis of a very stale charge. The petitioner therefore, submitted an application before the departmental authorities who were conducting the proceedings to make available some contemporaneous relevant documents since the allegation being enquired into is in relation to such stale charges and the substance of the allegation is that some articles were made available to him from the store and that neither there is proper entry for the same nor the same has been found to have been utilized in the works undertaken by him in that period. It is alleged that the inventory of the material was not prepared in the site register at the Divisional Office, Chapra.