JAIPRAKASH MISTRY Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred by the original petitioner, whose writ petition being W.P. (S) No. 2744 of 2009 , was dismissed by the lear-ned single Judge vide judgment and order dated 8th February, 2013 , whereby the order of punishment of compulsory retirement was not interfered with by the learned single Judge and hence, the original petitioner has preferred the present Letters Patent Appeal.

(2.) Having heard learned counsel for both sides and looking to the facts and circumstances of the case, it appears that this appellant was working as a Junior Engineer and a charge-sheet was issued upon him on 28th April, 2003 (Annexure 1).

(3.) It further appears that there are three charges levelled against him, mainly that he has not accounted for the work done. He has lifted huge material worth few lakhs of rupees and no account has been given for the work done and where the materials have been utilized. So far as the third charge is concerned, he has not handed over the spot account in the measurement book.