KAMALUDDIN Vs. PRESIDENT CANTONMENT BOARD RANIKHET & OTHERS

JUDGEMENT

(1.) Present writ petition has been filed by the petitioner seeking the following reliefs:-

(2.) This Court, vide order dated 15.02018, stayed the operation of the impugned suspension order dated 11.12017 until further orders of this Court. Thereafter, the matter was listed on 16.03.2018 and it was directed that matter be heard finally on 203.2018. The matter was listed before the co-ordinate Bench (Hon'ble Mr. Justice Rajiv Sharma) of this Court. The co-ordinate Bench had allowed the writ petition, however suspension order was not quashed rather entire proceedings pertaining to the charge sheet, supplied to the petitioner was quashed. Against the order dated 203.2018, the President Cantonment Board (respondent no. 2 herein) had preferred Special Appeal No. 201 of 2018, which was allowed by the Division Bench of this Court, set asiding the judgment dated 203.2018 and matter was remitted back to this Court for fresh consideration.

(3.) Petitioner has been suspended vide order dated 11.12.2017, on the ground of collecting revenue, by illegal means, to which, a show cause notice was issued to the petitioner. The petitioner replied to the show cause notice and disclosed all the situations. But, the respondents being dissatisfied with the reply of the petitioner, framed the charges against the petitioner with certain allegation like disobedient of superior officer and negligence with the work etc. Consequently, thereof, in view of the Cantonment Employees Conduct Rules 1934 and C.C.S. Conduct Rules 10(1)(A), the petitioner has been suspended and charge sheet was given to the petitioner.