V P CHETAL Vs. CHAIRPERSON NDMC

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred against the judgment of learned Single Judge dated 15.3.2000 dismissing the appellant's writ petition whereby the appellant had sought quashing of the order dated 21.8.1997 (annexure A) of removal from service dated 21.8.1997 and the order dated 3.7.1998 (annexure B) of rejection of his appeal.

(2.) It was urged on behalf of the appellant that the impugned judgment of learned Single Judge is vitiated in as much as it has wrongly been recorded in the judgment by the learned Single Judge that the appellant did not raise the issue of non supply of documents, either in his representation/objection dated 15.1.1996 to the inquiry report or made such a submission in his appeal to the appellate authority and that the grievance about non supply of documents had been made for the first time in the writ petition. Another point urged was that after the order of remand was made by Lt. Governor, Delhi on 18.12.1996 with direction to pass fresh orders after giving the appellant a personal hearing and considering the appellant's defence, the disciplinary authority had failed to consider the defence of the appellant.

(3.) We need not again reiterate the facts which have elaborately been mentioned by the learned Single Judge in the impugned judgment. However, in nutshell few facts are being stated which are relevant. On 7.12.1989 charge sheet was served upon the petitioner. Inquiry officer on 28.4.1995 completed his inquiry and submitted his report. It was forwarded to the Central Vigilance Commissioner. On receipt of the report and the recommendation of the Chief Vigilance Commissioner a copy was supplied to the petitioner on 1.12.1995, who filed his reply and on 9.12.1996 an order of dismissal from service was passed. An appeal against the said order was preferred by the appellant. On 18.12.1996 the appellate authority allowed the appeal and set aside the order of dismissal from service and remanded the case with direction to the respondent Council to pass fresh orders after affording the appellant a personal hearing and considering his defence. On 21.8.1997 fresh order imposing penalty of removal from service was passed. Appeal against the said order was dismissed by the appellate authority on 3.7.1998 and on 25.5.1999 writ petition was filed. Learned Single Judge by the impugned judgment considering the pleas which were raised before him held that on the basis of the material placed on record it cannot be said that the conclusions arrived at by the disciplinary authority or for that matter by the appellate authority are based on surmises and conjunctures. It was held that inquiry officer/disciplinary authority/appellate authority came to definite findings, on the basis of material on record, which conclusions are plausible ones. In view of the limited scope of judicial review, learned Single Judge declined to interfere with the findings of the inquiry officer and ultimately declined to quash and set aside the impugned orders.