KSHETRA PAL SINGH Vs. NCT OF DELHI

JUDGEMENT

(1.) BY this writ petition, the petitioner seeks quashing of the charge sheet dated 25.4.1994 and the impugned order dated 21.2.1995 of the Disciplinary Authority imposing punishment of compulsory retirement on the petitioner.

(2.) THE facts of the case are that the petitioner was appointed as Peon in the office of respondent no.2 on 15.12.1973. He was thereafter appointed to the post of Dispatch Rider in 1987 and he did such duties till 1994. Petitioner was placed under suspension on 31.3.1994 inasmuch as an MLA Sh. Darshan Kumar Behl complained that he had not received list of business of assembly. The petitioner, on 25.4.1994 was thereafter served a chargesheet of habitual late coming as also having not delivered the list of business to the aforesaid MLA and of abusing his seniors.

(3.) AFTER hearing the petitioner and after the evidence was led by the parties, appropriate authority passed the order dated 21.2.1995 imposing the penalty of compulsory retirement on the petitioner. The Investigating Officer before that had given his report dated 18.1.1995 holding all the three charges proved against the petitioner.