MANOJ KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, petitioner has sought the indulgence of this Court for quashing of the impugned charge sheet dtd. 15/2/2024 (Annexure No.17) as well as the inquiry report dtd. 6/1/2024 (Annexure No.16).

(2.) It is submitted by learned counsel for the petitioner that the petitioner is Assistant Teacher L.T. Grade (Maths) in the respondent-institution. An inquiry was conducted by a two-Member Committee and one of the Members of the said Committee is Authorized Controller of the Institution and he may be influenced by the Manager of the Management.

(3.) It is reflected from the record that pursuant to an inquiry report dtd. 6/1/2024 submitted by the Inquiry Committee, a charge sheet was issued to the petitioner by respondent No.4/ Manager of the Committee of Management, vide order dtd. 15/2/2024 leveling as many as three charges and the petitioner was called upon to reply the same by 29/2/2024.