AMAR SINGH VERMA Vs. UNION OF INDIA

JUDGEMENT

(1.) WE have heard learned counsel for the appellant who submits that the entire relevant record has been placed before this court. It appears that the appellant was subjected to disciplinary proceedings on the following charges: -

(2.) IT is an admitted position before us that the appellant did not challenge the contents of the charges either in response to the show cause or the memorandum which was issued to him informing him of the proposed inquiry on the above charges. A brief reply dated 20th August, 1996 does not dispute any of the allegations levelled against the appellant.

(3.) AT annexure III to the charge sheet, the respondent enclosed the documents relied upon in the inquiry to prove the charges. These documents include these judgments. The appellant did not seek any relief before the High Court of Himachal Pradesh in the writ proceedings nor before the Supreme Court of India, despite admitted knowledge of the adverse comments against his conduct.