RAJ KUMAR JAIN Vs. VALLABHBHAI PATEL CHEST INSTITUTE

JUDGEMENT

(1.) Petitioner who was employed as Laboratory Attendant in the respondent in Vallabhbhai Patel Chest Institute of Delhi University (hereinafter referred to as 'respondent -Institute') was dismissed from service on 30th May, 2003 consequent upon a departmental inquiry. Petitioner had unsuccessfully challenged the Termination Order (Annexure P -25) by way of filing a statutory appeal, which also stands dismissed vide impugned order of 30th September, 2003 (Annexure P -30).

(2.) Quashing of Termination Order (Annexure P -25), Appellate Order (Annexure P -30) and Memorandum (Annexure P -23), which is the Inquiry Report of 9th May, 2003 is sought in this petition with consequential benefits.

(3.) Out of eight charges framed against petitioner, Articles of Charge Nos. 1, 3, 4, 7 and 8 stood proved against petitioner in the departmental proceedings. The first Article of Charge related to petitioner's habitually coming late to the office and the third charge pertained to unauthorized absence of petitioner on 15th January, 1999, 20th January, 1999 and 22nd January, 1999. The fourth charge relates to misconduct of non -adherence to the instructions by superior officers. The seventh charge relates to using abusive and impertinent language in conversation with superior officers.