MAHESH CHANDRA GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) PETITIONER has approached this Court seeking the following reliefs:

(2.) BRIEFLY put the case of the petitioner is as follows: While working as Superintending Engineer, disciplinary proceedings were taken against the petitioner; an inquiry committee was constituted; charge sheet was framed; and, thereafter, an inquiry followed. Petitioner has been served with a show -cause notice dated 04.04.2015. The show cause notice reads as under:

(3.) THE complaint of the petitioner is essentially three fold. According to him, the charge sheet has been prepared by the inquiry committee and he relies on a judgment of this Court in Attar Singh Rathod Vs. State of Uttarakhand and others, 2010 2 UD 140, wherein this Court has, inter alia, held as follows: