NASEEM ALI SON OF LATE AMIN ALI, RESIDENT OF HOUSE NO. 1/123A, ROAD NO. 1, RISALDAR NAGAR, DORANDA, P.O & P.S.: DORANDA, DISTRICT: RANCHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the accompanied writ application, the petitioner has inter alia prayed for quashing memo dated 20.11.2014 by which the punishment of censure as well as withholding of two increments with cumulative effect has been imposed upon the petitioner and further for quashing notification dated 28.05.2015 by which the review application preferred by the petitioner has been rejected and further to provide all consequential benefits to the petitioner; and petitioner has further prayed for quashing enquiry report dated 03.02.2014 communicated to the petitioner vide letter dated 02.05.2014.

(2.) The factual matrix, as revealed and stated in the writ application, in a nutshell is that the petitioner while posted in the capacity of Assistant Engineer in Building Sub-division No. 3, the construction of 'State Data Centre' was carried out in the year 2012 and some irregularities were found, for which, a show cause notice was issued to the petitioner vide letter dated 31.01.2013, to which, the petitioner replied vide letter dated 30.03.2013. However, in the light of irregularities occurred in construction of State Data Centre, charges in Form-Ka was framed and departmental proceeding was initiated against the petitioner, in which, Smt. Shila Kishku Rapaz (retired IAS) was appointed as conducting officer, who submitted the enquiry report. Thereafter, the disciplinary authority asked for second show cause notice from the petitioner, to which, he replied. But being dissatisfied with the reply submitted by the petitioner, the disciplinary authority imposed the impugned punishment dated 20.11.2014, against which, the petitioner preferred appeal, which was rejected vide notification dated 28.05.2015.

(3.) Being aggrieved by the impugned order of punishment dated 20.11.2014 and appellate order dated 28.05.2015, the petitioner has approached this Court under Art. 226 of the Constitution of India for redressal of his grievances.