2016 LAB. I. C. (NOC) 308 (JHAR.) ::2016 (1) AJR 588 ::(2016) 1 JLJR 528 ::(2016) 2 JCR 251 (JHA)

Jharkhand High Court

Hon'ble Judge(s): Pramath Patnaik , J

(A) Constitution of India Art. 311 — Dismissal from service — Validity — Petitioner joined as Junior Engineer — Charge against him of making excess payment to the contractor causing him wrongful gain and financial loss to the Government — Enquiry was conducted without following minimum requirement of supplying copies of the list of witnesses to the charged employee — Enquiry report is based on extraneous materials — Imugned order of dismissal — Liable to be quashed (Para 7,8)