RAMDHAN Vs. DELHI JAL BOARD

JUDGEMENT

(1.) The petitioner was appointed as Beldar with the Municipal Corporation of Delhi on daily wages. Later on, he was given a temporary status as that of Beldar. On 11.08.1996 body of Sh. Rakesh Kumar, who was working as Khalasi with Jal Board, was found hanging at the electric pole, near Village Gopal Pur along with 3 page note written in Hindi. The suicide note revealed that the deceased Sh. Rakesh Kumar had given 72,000/- to Sh. Sanjay Gupta, AD (P&M) to engage 24 fresh persons on regular muster roll. Out of 24 persons, 18 persons were sponsored by the petitioner for which 54,000/- had been given to Sh. Sanjay Gupta. For remaining persons 18,000/- were also reportedly to be given to Sh. Sanjay Gupta. It also revealed that since Sh. Sanjay Gupta failed to keep his words and had showed his inability to engage the persons and also refused to return the money, Rakesh Kumar committed suicide.

(2.) In the meanwhile, the petitioner after having passed the departmental test was appointed as LDC with the Municipal Corporation of Delhi. Later on, the petitioner was proceeded departmentally for having committed misdemeanor for violating Rule 3(1)(i) & (ii) of CCS (Conduct) Rules, 1964 in the year 1997. He was served with a memorandum and the following charge was leveled against him:

(3.) The statement of imputations of misconduct in support of articles of charge framed against the petitioner is as under: