SHYAM SUNDAR RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Aggrieved of the penalty order dated 10.10.2006 and the appellate order dated 27.09.2007, the petitioner who was proceeded against in a departmental proceeding vide order dated 04.05.2006, has approached this Court.

(2.) The brief facts of the case are that, while the petitioner was posted as Head Assistant in the Sub Divisional Office, Lohardaga, a show cause notice dated 18.02006 was issued seeking explanation from him on the allegation of interpolation in the record. He was placed under suspension on 08.03.2006. The charge memo dated 24.04.2006 was served upon him. Specific charge framed against the petitioner was of overwriting and interpolation in the records and committing forgery, fraud and cheating. On conclusion of the departmental enquiry an enquiry report dated 05.08.2006 was submitted and the petitioner was issued a second show cause notice on 30.08.2006, to which he replied which was received in the office of the disciplinary authority on 13.09.2006. The disciplinary authority vide its order dated 09.10.2006 inflicted the following penalty :

(3.) Appeal preferred by the petitioner was partly allowed by the appellate order dated 21.08.2007.