GOVIND SINGH BHAKUNI Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) The petitioner after joining the office of District and Sessions Judge, Delhi as a Lower Division Clerk (presently Junior Judicial Assistant) in September, 1977 continued as such for almost 40 years, until, based on a complaint dtd. 17/7/2015 and pursuant to a Charge Sheet issued by the Disciplinary Authority, i.e., the District and Sessions Judge (HQ), Delhi [Hereinafter referred to as the "D&SJ"], he was put under Suspension pending Disciplinary Action vide order dtd. 1/9/2015.

(2.) Thereafter, since charges in the enquiry report stood proved, the Disciplinary Authority vide a detailed order dtd. 6/2/2018 held the petitioner guilty and awarded him the punishment of "Dismissal from Service'. Relevant portions of order dtd. 6/2/2018 are reproduced as under:-

(3.) Though the petitioner filed an appeal under Rule 35 of the Delhi District Courts (Appointment and Conditions of Service) Rules, 2012 [Hereinafter referred to as the "Delhi District Court Rules"] before the administrative Appellate Authority against the above, however, during the pendency of the said appeal, the petitioner, vide representation dtd. 14/12/2018, had also prayed for the reduction of punishment of "Dismissal from Service' to "Compulsory Retirement' with all consequential benefits.