CHUDA RAM Vs. STATE OF UTTARAKHAND & ORS

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs, among others:

(2.) Brief facts of the case, as narrated in the writ petition, are that the petitioner was initially appointed on the post of Peon on 4.6.1979 in the revenue department. On completion of about 18 years of satisfactory service, he was promoted to the post of Patwari in the year 1998. While the petitioner was working as Patwari, he was placed under suspension vide order dated 26.5.2004 by contemplating the departmental inquiry. Subsequent thereto, the Inquiry Officer issued charge sheet dated 13/14 June 2004 to the petitioner, containing three charges:

(3.) Charge sheet was served upon the petitioner on 21.06.2004. On 02.07.2004, petitioner submitted his reply to the charge sheet. Inquiry Officer partially found the petitioner guilty of all the charges and submitted his report to the District Magistrate. The District Magistrate concurred with the findings of the Inquiry Officer and vide order dated 12.01.2005 imposed the following punishment: