SHESH PRASAD SINGH SON OF LATE RAMDIHAL SINGH Vs. STATE OF BIHAR; ADMINISTRATOR, BISCOMAUN; SECRETARY, DEPARTMENT OF COOPERATIVE, GOVT OF BIHAR AND THE REGISTRAR, CO-OPERATIVE GOVT OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned Counsel for the Biscomaun.

(2.) By the impugned order dated 1-9-2000 contained in annexure-7 petitioner has been dismissed from service on the basis of a departmental proceeding in which after enquiry petitioner was found guilty of the charges.

(3.) Although petitioner has tried to make out a case that the proceeding was not conducted in a fair manner and that copy of the enquiry report was not given to him, the allegations have been denied in the counter affidavit and the annexures to the counter affidavit as well as annexures in the writ petition show that petitioner had full notice of the departmental proceeding. He had also submitted his defence but had not put his signature thereupon. This fact was communicated to him by the enquiry officer through annexure-1. Even the reply to Annexure-A sent by the petitioner as contained in annexure-B to the counter-affidavit did not bear his signature.