TEJ NARAYAN CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the learned Counsel for the respondent State.

(2.) While working as Panchayat Sevak, petitioner was served with a charge memo dated 22.9.2012. The same contained three charges. Substance of the allegation was that the petitioner had not distributed coupons to the beneficiaries for availing the benefits of ration at subsidised rate. The second allegation was that he had not submitted documents in respect of beneficiaries of the Indira Awas Yojana. The third allegation was that since March 2012 he had been absent and had not responded to the various show cause which was being issued to him to explain the reasons of his absence.

(3.) The petitioner submitted his written submissions in response to the charges on 29.7.2013. The enquiry officer thereafter proceeded to examine the charges with reference to the petitioner s written submission. The enquiry report was submitted on 28.11.2013 to the District Magistrate, Banka (disciplinary authority). Copy of the same was communicated to the petitioner by the District Magistrate on 13.5.2014. Having considered the enquiry report and petitioner s response to the second show cause dated 13.5.2014 the disciplinary authority has inflicted punishment of dismissal upon the petitioner on 4.8.2014 on the charges having been found proved. The petitioner preferred Service Appeal No. 103 of 2014-15. The Divisional Commissioner Bhagalpur vide order dated 9.4.2015 has rejected petitioner s appeal. It is these orders which are under challenge in the instant proceeding.