BISHAN LAL GUPTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Special Leave Petition before us arises out of a suit in which a point arose which had been referred for decision by a learned Judge of the High Court of Punjab and Haryana to a larger Bench on the ground that it involved an important question that it involved an important question of law of some difficulty. This court issued notices to the State of Haryana and other parties and we have heard counsel for both sides. Although the case does not deserve grant of special leave, we propose to dismiss the petition with a statement of the position which may clarify what seems to have troubled the Judges of the High Court.

(2.) The petitioner before us had joined the Haryana Civil Service (Judicial Branch) as a probationer on 8th December, 1966. He was served with a show cause notice on 22nd October, 1968, asking him to explain certain allegations. He was served with another show cause notice on 18th June, 1969, asking him to explain probably the same, or at any rate, similar allegations again. He replied to the first show cause notice on 15th November, 1968, and to the second on 4th July, 1969. The High Court considered his explanations and found that they were similar but belied by documentary evidence on record.

(3.) The High Court then made a recommendation to the State Government that the services of the applicant may be terminated.