ANANDA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD Mr. Tapen Sen, learned counsel for the petitioner, Mr. B.S. Lal, learned Additional Advocate General and Mr. A. Allam, learned counsel for the State of Bihar.

(2.) THE petitioner has prayed for quashing the charge -sheet served on her and the notice dated 23.3.1998 issued to the Enquiry Officer for holding fresh enquiry, the second show cause notice dated 21.8.1998 and the final order of punishment dated 7.6.1999. Copies of these notices/letters have been annexed as Annexures 6, 9, 11 and 12 to the writ application.

(3.) MR . Tapen Sen, learned counsel for the petitioner mainly assailed the impugned notice, Annexure 11, and submitted that the Disciplinary Authority has not correctly followed the law and the procedure while issuing the second show cause notice and imposing punishment. I find force in the submission of the learned counsel.