ABDUL SALIM Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE enquiry report has been filed before this Court. It appears from the enquiry report that even though the said report held the petitioner guilty of the charges but the same is not in very clear terms. In the said report there are some observations which are in favour of the petitioner.

(3.) IN a domestic enquiry, the delinquent normally does not get exoneration from the charges on the principle of the benefit of doubt. An enquiry in a departmental proceeding is quite different from a criminal trial where such benefit is available as the charges are to be proved beyond all reasonable doubt.