VIRENDRA PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) In the present case, the petitioner is challenging the order as contained in Memo No. 53 dated 03.07.2013 passed by the Commissioner-Cum-Disciplinary Authority, Department of Labour Resources, Government of Bihar, Patna, by which the petitioner has been dismissed from his service.

(3.) A Vigilance Case No. 04 of 2010 was registered against the petitioner. He was arrested and released on bail. He was suspended. Memo of charges have been served upon the petitioner vide Memo No. 155 dated 30.09.2010 and Memo No. 156 dated 30.09.2010 and a charge of serious allegation was framed. The inquiry proceeding was initiated against him in which the petitioner has requested for supply of certain documents, as per the petitioner, which are very essential for his defence. As per the petitioner, those documents were not supplied to him that caused prejudice to his defence. In the inquiry proceeding, two persons have been examined, one is from prosecution side and another is from defence side. The presenting officer has been examined on behalf of the prosecution and the petitioner himself examined in his defence and on that basis, the inquiry report has been submitted by the Inquiry Officer and finally, the petitioner has been dismissed from service.