JAMNAGAR MAHANAGARPALIKA Vs. GULABRAI GORDHANDAS VAJANI

JUDGEMENT

(1.) HEARD Mr.A.R. Thacker, learned counsel for the appellant and Mr.Hasit H.Joshi, learned counsel for the respondent.

(2.) SHORT facts necessary for disposal of the present matter are that the respondent was working as a City Surveyor in Jamnagar, while he was holding the office, he added name of Jamal Ismail after striking name of Bhagvanjibhai Harji in rent demand register. The plaintiff was chargesheeted, he was given appropriate opportunity in the said inquiry, findings were obtained from the inquiry officer, who, in his inquiry report held the plaintiff guilty of the misconduct and observed that the plaintiff was liable to be punished. On 25/8/1981, punishment of stoppage of one increment for a period of one year, was awarded with a further direction that the period of suspension between 1/5/1980 and 1/7/1981 would be taken to be on leave.

(3.) CHALLENGING the said order, the plaintiff filed Civil Suit No.858 of 1982 submitting inter -alia that he was not supplied the copy of the inquiry report and appropriate opportunity was not afforded to him.