GANESH KUMAR PRADHAN Vs. STATE OF SIKKIM

JUDGEMENT

(1.) HEARD Mr. Jorgay Namka, learned counsel for the petitioners and Mr. J.B. Pradhan, learned Additional Advocate General for the State-respondents.

(2.) MR. Jorgay Namkha, learned counsel appearing for the petitioners effectively contends that the impugned orders dated 30.10.2006 and 07.08.2008 passed by respondent No. 2 are liable to be quashed on the sole ground of violation of principles of natural justice as the authorities concerned, having relied upon the Report dated 24.12.2005 of the Vigilance Department and the report dated 22.11.2005 of the Special Branch, Sikkim Police for cancelling the respective Certificates of Identification of the petitioners, ought to have furnished copies of the same to the petitioners during the enquiry, before passing the impugned orders dated 30.10.2006 and 07.08.2008. But the respondent had not furnished those Reports to the petitioners before holding the impugned enquiry. 2.2 On the other hand the learned counsel for the petitioners further contends that the said Reports relied upon by the authorities concerned was called for only after passing the respective impugned orders. However, we do not propose to go into these contentions because MR. J.B. Pradhan, learned Additional Advocate General appearing for the State respondents fairly concedes that the Reports of Vigilance Department dated 24.12.2005 and Special Branch of Sikkim Police dated 22.11.2005 were not furnished to the petitioners during the enquiry and before passing the impugned orders dated 30.10.2006 and 07.08.2008 cancelling the Certificates of Identification of the respective petitioners. The learned Additional Advocate General further submits that the matter may be remitted to the respective authorities and they may be given liberty to furnish the copies of the Reports (i) dated 24.12.2005 of the Vigilance Department and (ii) dated 22.11.2005 of the Special Branch, Sikkim Police and to hold an enquiry and proceed further in the matter in accordance with law.