DILIP SINGH Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) This writ petition was filed by the petitioner challenging the order dated 28.5.1996 whereby the petitioner was dismissed from services.

(2.) Before me, the only point which is urged on behalf of the petitioner is that after the report of the enquiry officer was received, and which exonerated the petitioner on some charges, the disciplinary authority upset the findings of the enquiry officer by holding the petitioner guilty without giving a hearing to the petitioner. The disciplinary authority on disagreeing with the findings of the enquiry officer imposed a penalty of dismissal from services on the petitioner. It is therefore argued before me that with respect to those charges for which the petitioner was exonerated by the enquiry officer, before the disciplinary authority passed an order to set aside such findings of the enquiry officer qua those charges, the petitioner ought to have been personally heard.

(3.) I have perused the record which is brought of the departmental proceedings. There is no record of the disciplinary authority showing that any written notice was given to the petitioner that the disciplinary authority proposes to set aside the conclusions and findings of the enquiry officer and the petitioner is thus called for a hearing. Though the noting of the disciplinary authority records that petitioner was present, however, signatures of the present petitioner do not appear in the noting to show that the petitioner was ever present. Also, there is nothing on record to indicate that the petitioner was informed of the proposed action by the disciplinary authority to set aside the findings of the enquiry officer.