PULINVIHARI Y TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner, who was serving as Judge, Labour Court at the relevant time i.e. when the alleged irregularity was committed, to be precise on 4.5.1990 and thereafter at Surat, was subjected to departmental inquiry and on completion of that, the Disciplinary Authority accepting the report of the Inquiry Officer issued order dated 15.12.1997, whereby the petitioner was dismissed from service.

(2.) THE petitioner has challenged the said order on the ground that the inquiry which was conducted by the Special Officer for Departmental Inquiry, (Gazetted) ­ Unit-3 (Ghatak-3), Gandhinagar without having regard to the settled principles of law which shall govern the Departmental Inquiry and has wrongly come to the conclusion that the charges levelled against the petitioner were proved.

(3.) THE charges levelled against the petitioner are set out in the Inquiry Report as well as in the Yadi dated 27.4.1992 which is produced at Annexure-D (Page Nos.83 to 88).