REGENT COMPUTRONICS PVT. LTD.

Sher Singh Nainwal Appellant

V/S

HIGH COURT OF DELHI Respondents

Referred Judgements :-

STATE OF ANDHRA PRADESH V. S. SREE RAMA RAO [REFERRED]
STATE OF ANDHRA PRADESH AND ORS. V. S. SREE RAMARAO [REFERRED]
RAM KUMAR V. STATE OF HARYANA [REFERRED]
M.L. JINDAL V. D.V. B. AND ORS. [REFERRED]
ANIL KUMAR V. PRESIDING OFFICER AND ORS. [REFERRED]
MINISTRY OF FINANCE AND ANR. V. S.B. RAMESH [REFERRED]
STATE OF ANDHRA PRADESH VS. CHITRA VENKATA RAO [REFERRED]
CORPORATION OF THE CITY OF NAGPUR CIVIL LINES NAGPUR VS. RAMCHANDRA [REFERRED]
NELSON MOTIS VS. UNION OF INDIA [REFERRED]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED]
STATE OF RAJASTHAN VS. B K MEENA [REFERRED]
INDIAN OIL CORPORATION LIMITED VS. ASHOK KUMAR ARORA [REFERRED]
KULDEEP SINGH VS. COMMISSIONER OF POLICE [REFERRED]
R S SAINI VS. STATE OF PUNJAB [REFERRED]
HIGH COURT OF JUDICATURE AT BOMBAY VS. SHASHIKANT S PATIL [REFERRED]
NATIONAL FERTILIZERS LTD VS. P K KHANNA [REFERRED]
HERO VINOTH VS. SESHAMMAL [REFERRED]
ROOP SINGH NEGI VS. PUNJAB NATIONAL BANK [REFERRED]

JUDGEMENT

(1.) By this writ petition, the Petitioner impugns orders dated 16.01.2006 whereby the Registrar General of the High Court of Delhi has conveyed the orders of Hon'ble the Chief Justice of this Court imposing the penalty of dismissal from service on the Petitioner under Rule 15(4) of CCS (CCA) Rules, 1965. This order has been passed after holding the regular departmental inquiry against the Petitioner in which charges stood proved.

(2.) Before adverting to the nature of challenge laid to the findings of the inquiry and the impugned order of dismissal from service, we deem it proper to recapitulate the facts in brief.

(3.) The Petitioner while working as Court Attendant in this Court was served with Memo dated 27.09.2003, on 29.09.2003 informing him that a Departmental Inquiry was sought to be initiated against him under Rule 14 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 (hereinafter referred to as 'the Rules'). The allegations in the said Memo were to the effect that certain complaints had been received from different persons against the Petitioner. Precise charges, which were framed in the said Memo were as follows:

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SHER SINGH NAINWAL Vs. HIGH COURT OF DELHI

Referred Judgements :-

JUDGEMENT

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