SHIV SHANKAR CHOUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner in this writ application has prayed for the following reliefs:

(3.) The learned counsel for the petitioner, Mr. Indrajit Sinha raises a very short issue in this case. He submits that the petitioner has been found guilty in the departmental proceeding but without any evidence. It is his contention that the petitioner has been found guilty without any oral evidence. He submits that the petitioner has been found guilty on the basis of some documents but those documents were not proved by any oral evidence. He also states that one of the document which has been relied upon by the respondents is a verification report in relation to bitumen invoice. This verification report, as per Mr. Indrajit Sinha, the learned counsel for the petitioner is nothing but a preliminary inquiry report, which cannot be used in a departmental proceeding. On this ground he prays that the order dtd. 30/3/2015 and the appellate order dtd. 5/11/2015 needs to be quashed.