S.J.MUKHOPADHAYA, J. - (1.) THIS application has been preferred by petitioner against the serial No. 6 of resolution No. 154 Dated 16.3.2000 Issued by the Bihar State Electricity Board (now Jharkhand State Electricity Board), whereby and whereunder the Petitioner was allowed time bound promotion w.e.f. prospective date. According to petitioner, he should have been allowed benefit of time bound promotion w.e.f. 12.12.1993 instead of the prospective date of 1.3.2000.
(2.) THE petitioner has further challenged the resolution No. 345 dated 29.4.1999 issued by the Board whereby and whereunder he has been inflicted minor punishment of censure. As the issue of promotion is dependent on punishment, it is desirable to decide the issue relating to punishment before the issue relating to time bound promotion. The petitioner, a junior engineer while posted at Paroo (Muzaffarpur). the Board vide letter dated 6.8.1996 called for explanation for dereliction of duty, misuse of post, gross misconduct and bribery as was alleged by the Vigillance Department. On receipt of reply, the Board being not satisfied. initiated departmental proceeding against the petitioner and communicated the charges vide letter No. 1320 dated 28.10.1997. The enquiry officer thereafter submitted report and on receipt of reply, the Board inflicted minor punishment of censure by impugned resolution No. 345 dated 29.4.1999.
(3.) THE main plea taken by the petitioner is that though the enquiry officer exonerated the petitioner, the respondents never gave any show cause snowing ground of disagreement and passed impugned resolution on 29.4.1999 in violation of rules of natural justice.;