Patna High Court: A Single Judge Bench comprising of Anil Kumar Upadhyay, J. quashed an office order issued against a delinquent employee ruling that the disciplinary authority had not assigned reasons for the said order and had also not given an opportunity of hearing to the employee.

The instant petition was filed having been aggrieved by an office order inflicting upon him major punishment of stoppage of two annual increments with cumulative effect, censure, non-payment of salary for the period of suspension and punishment that he shall not hold the post of Headmaster-cum-Drawing & Disbursing Officer in future.

The Court noted that the petitioner had been proceeded against on the basis of charges submitted by the District Superintendent of Education, Munger. After enquiry report, second show cause notice was issued to him in the form of impugned office order. The said second show cause notice which recorded a finding different from that of the enquiry officer did not accord reasons for order and no opportunity of hearing was provided to the petitioner.

The Court placed reliance on dictum of  Apex Court in Punjab National Bank v. Kunj Behari Misra, (1998) 7 SCC 84 and observed that while the finding of enquiry officer is not binding on the disciplinary authority, but while differing with the finding disciplinary authority is required to assign reasons and provide opportunity of hearing so that the delinquent may have an opportunity to persuade it in respect of favourable finding of the enquiry officer. Further, Rule 18 of the Bihar Government Servants (Classification, Control & Appeal) Rules, 2005 made it obligatory for the disciplinary authority to follow the principles laid down in the Kunj Behari case.

In view of the above, the petition was allowed and impugned office order was quashed for being issued without following principles of natural justice and for being a non-speaking order.[Yogendra Paswan v. State of Bihar,2018 SCC OnLine Pat 2108, decided on 22-11-2018]

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