M.Y.EQBAL, J. - (1.) PETITIONER has prayed for quashing the order dated 13.4.1995 issued under the signature of respondent no. 2, Project Officer, Kathara Washery of respondent no. 1 Central Coalfields Ltd. by which service of the petitioner has been terminated in a departmental proceeding.
(2.) PETITIONER 's case inter alia is that while he was working as Store keeper, a charge sheet was served upon him in 1992 alleging that he has tampered and made manipulation in issuing several. vouchers. Petitioner, denied the charges levelled against him by filing show cause. A departmental proceeding was conducted and the Inquiry Officer on the basis of the evidence recorded a finding that the charge has been proved. Consequently a show cause notice was given to the petitioner and finally impugned order of punishment was passed. Mr. R. Krishna, learned counsel appearing for the petitioner assailed the impugned order of punishment mainly on the ground that the copies of relevant documents were not supplied to the petitioner despite repeated demand and the Inquiry Officer recorded his finding in utter violation of the principles of natural justice. Learned counsel further submitted that even without giving reasonable opportunity of filing show cause the authority passed the impugned order of punishment. Learned counsel further submitted that one of the signatures on the voucher was of Mr. D.K. Ghosh who was made inquiry officer and therefore, the entire departmental proceeding is vitiated in law.
(3.) MR . M.M. Banerjee, learned counsel appearing for the C.C. Ltd. on the other hand drawn my attention to the relevant documents annexed with the counter affidavit and submitted that the impugned order of punishment was passed after giving full opportunity of hearing to the petitioner. Learned counsel submitted that the petitioner was satisfied with the inquiry proceeding and he did not raise any objection before him. Petitioner admitted that he did not file second show cause in -spite of receipt of second show cause notice. According to the learned counsel, therefore, there is no violation of principles of natural justice.;