DHARAMBIR SINGH Vs. DIRECTOR OF EDUCATION & ANR

JUDGEMENT

(1.) Impugned order of 12th December, 2017 (Annexure P-1) rejects petitioner's Representation seeking re-employment. The reason put-forth in the impugned order (Annexure P-1) is that due to pendency of inquiry proceedings against petitioner, re-employment has not been granted to him.

(2.) Learned counsel for petitioner submits that proceedings in the criminal case against petitioner have not yet commenced and no departmental inquiry is to be initiated on the complaint of sexual harassment and only an in-house inquiry is pending which is in progress. Petitioner's counsel submits that despite vigilance clearance and fitness certificate being issued to petitioner and his good service record, he has not been given re- employment.

(3.) Learned Additional Standing Counsel for first respondent submits that the respondent-school has erroneously given the vigilance clearance to petitioner despite registration of a criminal case against him and the said vigilance clearance was given prior to the receiving of complaint of sexual harassment.