MANOJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The original record of inquiry and the memo of appeal submitted by the petitioner before the Appellate Authority has been produce in Court. From perusal of the same, it is apparent that on 05.04.2010, the petitioner was directed to appear in the proceedings before the District Magistrate. It is on that very day that he was shown the relevant documents on basis of which, the Enquiry was being conducted. The order of the Collector awarding punishment is dated 30.06.2014. From perusal of the said order, it is apparent that it was only at the time of hearing of the matter before the Collector that the relevant documents were shown to the petitioner.

(3.) It is submitted by the counsel for the State that there is nothing on record to show that the petitioner had actually demanded copies of the documents. Opportunity for inspecting the documents therefore was sufficient opportunity granted to the petitioner.