JAIPRAKASH MISTRY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has moved this Court seeking quashing of order dated 23.12.2006 issued by the Respondent No. 4 whereby and whereunder the petitioner has been punished with the punishment of compulsory retirement.

(2.) The petitioner was appointed as Junior Engineer in the year 1979. A departmental proceeding was initiated against the petitioner on 28.4.2003 on the allegation that the petitioner while posted at different places did not submit site accounts. The petitioner appeared before the Inquiry Officer and submitted his reply denying the charges levelled against him.

(3.) It appears that earlier also a departmental proceeding was initiated against the petitioner vide Memo No.3347 dated 23/11/2001.