SANJEEV VERMA Vs. DISTRICT AND SESSION JUDGE

JUDGEMENT

(1.) THE petitioner, Mr. Sanjeev Sharma, LDC who is under suspension, claims enhancement of subsistence allowance, which is being paid to him @ 50%.

(2.) THE petitioner was posted as Ahlmad in the court of Mr. S. C. Sareen, special MM, Parliament Street, New Delhi. The allegation against the petitioner is that on 15th March, 2004 one Mr. Sunil Verma was found working on the seat of ahlmad in the said court and impersonating, the petitioner with his consent. It is alleged that on enquiry it was found that the petitioner was paying the said mr. Sunil Verma Rs. 100/- per day. FIR has been registered and criminal proceedings are pending against the petitioner.

(3.) DEPARTMENTAL proceedings were initiated against the petitioner in march, 2005. The petitioner thereupon had filed a writ petition in the High court praying for stay of departmental proceedings. The writ petition was dismissed. Thereafater, an appeal and SLP was filed but the petitioner was not successful.