SACHIDANAND PRASAD Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) Referring to the proceedings conducted against the petitioner under charge memo dated 15.7.2000 it is submitted by learned counsel for the petitioner that the proceedings have been conducted against him grossly in violation of procedure prescribed under Rules 17 & 18 of the Bihar CCA Rules, 2005. It is pointed out that even the charge memo has not been communicated and list of evidence or witnesses on the basis of which charges were sought to be sustained against the petitioner in the proceeding have not been served on him. It is also pointed out that before the Enquiry officer the Presenting officer has not adduced any evidence. To the contrary he has given his opinion with respect to all the six charges that the charges could not be sustained and were not worthy of proceeding against the petitioner. Without reference to any evidence on record in course of the proceeding, the Enquiry officer has submitted his report to the Disciplinary authority holding that first four out of six charges have been found proved.

(3.) The petitioner thereafter was served with the second show cause notice dated 7.2.2003 (Annexure 8) issued by the Deputy Director (Administration), Directorate of Agriculture, Bihar, Patna. In response to the same, the petitioner has submitted his detailed response. Without referring to the various issues raised by the petitioner striking at the root of validity of the proceedings conducted against him he has been visited with the order of punishment dated 18.12.2009 bearing no. 912 issued by the Director of Agriculture, Bihar, Patna (respondent no. 2) purporting to withdraw 5% of his pension in exercise of power under rule 43 B of the Bihar Service Code. The petitioner was aggrieved by the same as it is submitted that the entire proceedings were conducted without reference to any material and no evidence was produced in the proceedings, as such the enquiry was vitiated on account of violation of Rule 17(14) of the Bihar CCA Rules. 2005.