MAHESH KUMAR Vs. THE HIGH COURT OF DELHI

JUDGEMENT

(1.) Mahesh Kumar, Senior Judicial Assistant of the High Court of Delhi impugns (i) the order dated 4.9.2012 of the Registrar General of this Court imposing on him a penalty of withholding of two increments for two years without cumulative effect and (ii) the order dated 23.11.2012 by which his representation against the former order was dismissed.

(2.) The disciplinary proceedings were initiated against the petitioner under Rule 16(1) (b) of the CCS (CCA) Rules, 1965 on two Articles of Charge conveyed to him vide memo dated 22.07.2011. The first Article records that the petitioner, working as a Dealing Assistant in Original -I Branch, Seat C -II, was dealing with civil suits, including judicial file of CS(OS) No. 406/2005 titled Rajesh Gulati & Anr. vs. Jagdish Chander Gulati & Ors., and was negligent, careless and inattentive in performing his official duties having lost the judicial file of the aforesaid suit resulting in a lot of inconvenience to the parties and the Court. The second Article of Charge imputes that the petitioner, in his reply dated 21.2.2011, had falsely implicated Mr. Birender Singh, Senior Judicial Assistant for the loss of the file in question.

(3.) The enquiry report dated 30th May, 2012 holds that the two charges stand proved.