AYUB KHAN Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) THE petitioner was appointed as Physical Training Instructor (for short PTI) vide order dated 14-8-1986 (Annexure P-1) for a probationary period of two years. THE petitioner after having completed his probation, remain continued in service.

(2.) ON 21/30-4-1994 (Annexure P-3) the petitioner was issued a show-cause notice under the provisions of Rules 49 and 52 of Madhya Pradesh Municipal Employees Recruitment and Conditions of Service Rules, 1968 (for short 'the Rules, 1968') read with Rule 14 of the M.P. Civil Services (Classification, Control and Appeal) Rules, 1966 (for short 'the Rules, 1966'), as to why a departmental enquiry be not initiated against him for the charges contained in the charge-sheet. Along with the show- cause notice, charge-sheet, articles of charges, list of witnesses and documents were supplied to the petitioner.

(3.) THE enquiry officer was appointed. After holding the enquiry in detail, the enquiry officer submitted his report on 3rd June, 1994 (Annexure P-4), holding the Charges No. 1, 2 and 3 as proved, and charge No. 4 could not be proved, as it required detailed enquiry.