M.Y.EQBAL, J. - (1.) THE petitioner has prayed of quashing the order passed by the disciplinary authority and also the appellate authority whereby he has been dismissed from service by virtue of an order of punishment passed in a departmental proceeding.
(2.) THE petitioner was in the service of the respondents and was posted as Halka Karmachari. While he was posted as such a complaint was made before the Deputy Commissioner, Sahebganj with regard to interpolation and forgery in respect of Jamabandi No. 123 of Mouja Hazipur, Bishrampur in Register I & II maintained in the office of the Circle Officer, Sahebganj. The matter was investigated and a preliminary report was submitted regarding interpolation allegedly made by the petitioner. The petitioner was accordingly charge -sheeted and a departmental proceeding was initiated against him. The Enquiry Officer after recording evidence and after considering all the documents submitted his report to the effect that the charges have been proved.
(3.) FROM the inquiry report, a copy of which has been annexed as Annexure -8 to the counter - affidavit, it appears that in support of the charges beside other officers the Circle Officer and the Additional Collector were examined but the petitioner did not cross -examine those witnesses. The Inquiry Officer further found that on earlier occasion also the petitioner had done the same mischief with the revenue records.;