SANJEEV VERMA Vs. DISTT AND SESSION JUDGE

JUDGEMENT

(1.) This writ petition has been filed against the impugned judgment passed by the learned Single Judge dated 30.9.2005 by which he dismissed the writ petition.

(2.) Heard the counsel for the parties and perused the records. The appellant was working as a LDC (Ahlmad) in the Court of Special Metropolitan Magistrate, Parliament Street, New Delhi. On 15.3.2004 a raid was conducted in the Court by the Registrar (Vigilance) & Joint Registrar (Vigilance) of the Delhi High Court, and it was found that one outsider Sunil Verma was found there impersonating himself as Ahlmad of the Court. Accordingly, an FIR was lodged, copy of which is annexed as P1 in the writ petition.

(3.) After registration of the FIR the District and Session Judge, Delhi initiated a departmental inquiry and issued a memorandum dated 22.3.2005 to the appellant and appointed Respondent No.2 as inquiry officer.