CENTRAL COUNCIL OF HOMOEOPATHY Vs. VIJAY SINGH

JUDGEMENT

(1.) The instant petition has been filed by the petitioner under Articles 226 and 227 of the Constitution of India seeking the following reliefs:

(2.) The respondent was appointed as a temporary stenographer with the petitioner w.e.f. 30/1/1980 in the pre- revised scale of Rs.330.00560 and was eventually promoted to the post of senior stenographer on ad hoc basis w.e.f. 1/12/1988 to 31/5/1989 in the revised scale of Rs.1400.002300 and was regularized on the said post w.e.f. 1/6/1989.

(3.) Due to some alleged misconduct committed by the respondent, he was placed on suspension w.e.f. 23/7/1996 and on the same day a chargesheet was served upon him. Thereafter, an inquiry officer was appointed to conduct an inquiry into the matter.