S C PARASHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule D.B . The petitioner has filed this petition impugning the order of imposition of penalty which is to the following effect;

(2.) Mr. Sharma counsel for the petitioner has contended that it is a case where the inquiry officer has not taken into consideration the relevant evidence/material rather acted on extraneous material for arriving at the finding.

(3.) It was contended that the witness namely, Balbir Singh, whose name figured in the list of witnesses supplied along with the charges, was not examined. It was also contended by the counsel for the petitioner that the reliance placed on the testimony of Satbir Singh was totally misplaced and as a matte of fact no charge is made out even if the testimony of Satbir Singh is taken into account in relation to charge no. 2.