SEEMA JARIWALA Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) BY this writ petition, the petitioner impugns the departmental proceedings commenced against her in terms of the chargesheet dated 1.8.2013.

(2.) ON behalf of the petitioner, following arguments are raised to challenge the departmental proceedings:

(3.) SO far as the aspect that memos issued against the petitioner as stated in the chargesheet are false, this aspect cannot be considered by this Court. It is settled law that truth and falsity of the allegations viz merits of the matter, have to be decided in the departmental proceedings and not by the Court. This court can only go into the issues which go to the root of the departmental proceedings including issues of lack of jurisdiction. This argument raised on behalf of the petitioner is misconceived and therefore rejected.