NAGENDRA MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner suffered punishment of dismissal from service passed by the disciplinary authority on 13/11/2002 which order has been affirmed by the appellate and revisional authorities. The challenge made by the petitioner to the aforesaid orders is founded on the ground that the inquiry was conducted behind his back and no opportunity was afforded to him to put forth his defence before the inquiring officer.

(2.) Mr. Manoj Tandon, the learned counsel for the petitioner, submits that the orders passed by the departmental authority no where records the satisfaction as required in law that the absence from duty was willful and intentional.

(3.) To fortify his submissions, Mr. Manoj Tandon, the learned counsel for the petitioner, refers to the judgment in "Krushnakant B. Parmar v. Union of India" 2012 3 SCC 178.