GURUSHARAN SHARMA, J. - (1.) THE appellant was posted as Deputy General Manager (Vigilance) in Bihar State Co -operative Land Development Bank Samitee.
(2.) ON 9.12.1996 he was put under suspension on certain charges leveled against him in contemplation of a departmental proceeding. An Enquiry Officer was appointed to enquire into the charges. The enquiry report was submitted on 20.6.1997.
(3.) THE second show cause notice thereafter was served on the appellant on 25.6.1997. On receiving the said notice, instead of filing 2nd show cause, if any, the appellant went to Patna and filed a petition on 27 -6.1997 for extending the time to file reply to the second show cause notice, which was not entertained by the Administrator, the respondent No. 2. According to the appellant, not only the principle of natural justice was violated in the proceeding, areasonable opportunity of hearing was also not given to him before serving second show cause notice.;