REETI KUMARI Vs. SATHOSH KUMAR PATIL

JUDGEMENT

(1.) The petitioner has challenged the validity of the charge sheet dtd. 20/1/2020. The main grievance of the petitioner at this stage is that the charges made out in the charge sheet, many of which may not amount to misconduct as contemplated under the relevant Rules in terms of Bipartite Settlement.

(2.) It would not be advisable to interfere in the disciplinary proceedings by dwelling into the merits of the allegations and counter allegations at this preliminary stage of the proceedings, as the petitioner prima facie has not made out any grounds warranting interference at this stage.

(3.) After hearing the matter for some time, the Court is of the opinion that if the petition is to be dismissed, observations have to be made whether the charges at Sl.Nos.1 to 10 would prima facie amount to misconduct, which would possibly prejudice the petitioner.