SUNIL KUMAR SAINI Vs. DISTRICT AND SESSIONS JUDGE

JUDGEMENT

(1.) Being aggrieved by the Impugned order dtd. 17/2/2018, passed by Shri Talwant Singh, District and Sessions Judge (HQ), Delhi, imposing a penalty of dismissal from service, the present writ petitions are filed by the petitioners.

(2.) Since the petitioners in both the writ petitions, that is W.P. (C) 8896/2019 and W.P.(C) 8738/2019 were dismissed by a common dismissal order, the present common judgment is being passed.

(3.) Petitioner, Sunil Kumar Saini, was initially appointed as Lower Division Clerk (LDC)/Junior Judicial Assistant (JJA) in the office of the District and Sessions Judge (HQ), Delhi on 13/3/1997 and at that relevant time, was discharging his duty as a Reader in the court of Shri Dinesh Kumar, the then learned M.M.-04(Traffic), South Saket Courts, Delhi.