BHAG SINGH Vs. DELHI HIGH COURT

JUDGEMENT

(1.) BY way of present writ petition, petitioner has challenged the order dated 12.03.2008 whereby punishment of removal from service was imposed upon him.

(2.) BRIEFLY the facts relevant for disposal of present petition are as under:

(3.) VIDE letter dated 24th July, 2007 of Registrar (Admn.) of this Court, petitioner was informed that a regular inquiry under Rule 14 of CCS (CCA) Rules had been directed to be held against the petitioner as well as Mr. Manmohan Khanna, Restorer of the court and was also informed that common proceedings had been ordered against the petitioner as well as the other official, namely, Mr. Manmohan Khanna. By another letter dated 2nd August, 2007, petitioner was informed that Shri J.R. Aryan, Joint Registrar of this Court had been appointed as an Inquiring Authority by the Disciplinary Authority. Petitioner participated in the inquiry wherein seven witnesses were examined on behalf of this Court and two witnesses were examined by the petitioner as defence witnesses. Upon conclusion of the inquiry, petitioner also submitted written submissions. Inquiring Authority vide his report dated 5th December, 2007 held that all the four articles of charges against the petitioner have been established. A copy of Inquiry Report dated 5.12.2007 was supplied to petitioner vide Court Memo No. 30956 E -VIII/Estt./DHC/103 dated 22.12.2007. Vide same memorandum petitioner was called upon to submit written representation or submission, if he so desired, against the findings recorded by the Inquiry Authority on the Articles of charge framed against him.