(1.) HEARD learned counsel for the parties.
(2.) ON May 13, 1991 a charge memo was issued listing 4 articles of charge against the petitioner. The statement of imputation in support of the charges highlighted the factual basis for the 4 articles of charge. List of relief upon documents were indicated in Annexure 3 to the charge memo. Witnesses through whom charges were intended to be proved were likewise listed in Annexure 4 to the charge memo.
(3.) OF the five witnesses who were listed to be examined, the first witness, Sh.P.K.Chakarvorty did not appear before the Inquiry Officer and was thus not examined. Sh.L.R.Dahiya, UDC NCC appeared as PW-2. Lt.Col.V.K.Sood, Deputy Director (Personnel) NCC appeared as PW-3. Major B.R.Nagpal of the NCC Directorate was examined as PW-4 and Havaldar Paras Ram was examined as PW-5 at the inquiry by the prosecution.