S.P.PARASHER Vs. REHABILITATION COUNCIL OF INDIA

JUDGEMENT

(1.) BY this writ petition, petitioner seeks quashing of the Articles of Charges dated 27.9.2011 and the departmental proceedings initiated in terms of the order dated 13.1.2012.

(2.) A reference to Articles of Charges in this case show that there are five Articles of Charges against the petitioner and all of which contain factual issues. There are charges against the petitioner of changing existing entries in the service book. There is also a charge of forging of entry against the petitioner. All the Article of Charges in some way or the other are connected to each other because of claim of the petitioner to join his past services with an erstwhile employer.

(3.) THE Supreme Court in its recent judgment in the case of Secretary, Ministry of Defence and Ors. Vs. Prabhash Chandra Mirdha 2012 (11) SCC 565 has similarly so held by referring to various earlier judgments including the judgment in the case of Brahm Datt Sharma (supra). Paras 10 to 12 of the said judgment read as under:-