AIIMS AND ORS Vs. SNEH LATA

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions. The application stands disposed of.

(2.) The inquiry officer found her guilty of the charges leveled against her. The disciplinary authority passed the order of penalty on 09.08.2011. The relevant portion of the order passed by the disciplinary authority reads as follows:

(3.) Her departmental appeal was rejected by the appellate authority on 14.10.2013. A perusal of the appellate order shows that the Director General of Health Services expressed reservations about the quantum of penalty imposed on the respondent for her unauthorized absence for 14 days. From the order it also appears that the medical superintendent Dr. D.K. Sharma also gave inputs, inter alia, to the effect that her behavior in the casualty area was not in conformity with professional ethics, adversely affecting the patient care service. He also informed that the respondent did not vacate the hostel while all the nurses vacated the premises, and kept two rooms under her possession unauthorisedly.