ANIL KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant writ application has been preferred by the petitioner praying for quashing and setting aside the resolution as contained in Memo No. 5205 dtd. 10/6/2015 (Annexure-9) issued under the signature of Respondent No.2, whereby the petitioner has been found guilty in the departmental proceeding and thereupon he has been inflicted punishment of Censor and Stoppage of three increments with cumulative effect.

(3.) Mr. Sumeet Gadodia, learned counsel for the petitioner draws attention of this Court towards the enquiry report (Annexure-5) and contended that the petitioner has been punished by considering charge no. I and III as proved, whereas the Inquiry Officer has categorically given benefit of doubt with respect to the said charges. He further draws attention towards the second show cause notice issued to the petitioner wherein it has been stated that charge no. I and III have been proved, admittedly, which is an error apparent on record.