S A BASKAR Vs. ASST SECURITY OFFICER

JUDGEMENT

(1.) The petitioner prays for issue of a Writ of Certiorarified Mandamus to call for the records of the first respondent viz., the proceedings of the Enquiry Officer, ASC.CUM PA to CSC/RPF/MAS dated 23-11-1992 and as upheld by the 2nd respondent in his reference No. X/P.227/SAB/PGT/CSC/RPF/MMC/MAS-3/24-02-1993 and as finally rejecting the petitioner's appeal by the 3rd respondent in his order No.93 SEC.,(E)/DAR-2/25 New Delhi dated 07-10-1994 the impugned order and to quash the same and to direct the third respondent to reinstate the petitioner in service with all backwages, continuity of service, promotion and all other consequential benefits.

(2.) Heard both sides. The charges against the petitioners are:-

(3.) Pending charges, the petitioner was placed under suspension. An enquiry officer was appointed and the enquiry officer filed his report dated 30-11-1992 holding that all the charges are proved.