MANOJ KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Aggrieved by order dated 14.5.2003 by which the petitioner has been dismissed from service, the petitioner has approached this Court by filing the present writ petition. The petitioner was appointed on the post of Panchayat Sewak. On 14.6.1996, the petitioner was relieved from Barkagaon Block and he was directed to join in the office of Block Development Officer, Ramgarh. The petitioner was put under suspension by order dated 21.12.1996 as he had failed to hand over the charge of Barkagaon Gram Panchayat. The order of suspension was revoked by order dated 8.8.2000 and a charge-memo dated 16.8.2000 was served upon the petitioner asking him to show-cause within 15 days. Essentially, the charges against the petitioner were:--

(2.) It is the case of the petitioner that in spite of his representation dated and his letter dated 22.5.2001, he was not supplied certain documents and the enquiry was not conducted in a fair manner. In view of the enquiry report, the petitioner was served order dated 24.8.2002, whereby he was asked to file his 2nd show-cause. By order dated 14.5.2003, the petitioner was dismissed from service. In these circumstances, the petitioner has approached this Court.

(3.) A counter-affidavit has been filed on behalf of the respondents justifying the order of dismissal from service. The misconduct has been found proved against the petitioner. The Block Development Officer of Barkagaon has given a written statement before the enquiry officer that the receipt of acknowledgment of handing over charge produced by the petitioner was forged and fabricated.