SUDHIR KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned counsel appearing for the parties and perused the documents on record.

(2.) CHALLENGING the penalty order dated 19.03.2013, the petitioner has approached this Court.

(3.) THE petitioner was appointed on 16.01.1980 on the post of Junior Engineer in the Public Works Department. The petitioner was put under suspension on 20.01.2012 and a chargememo was served upon him on 31.03.2012. A departmental proceeding was initiated against the petitioner and on conclusion of the enquiry, the enquiry officer submitted a report on 07.05.2012 finding the charges levelled against the petitioner proved. A second showcause notice was issued to the petitioner and the petitioner superannuated from service w.e.f. 30.09.2012. Thereafter, the final order dated 19.03.2013 has been passed, whereby the following punishment was inflicted upon the petitioner: