DALBIR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Dr. Balbir Singh-petitioner who appeared, in person.

(2.) It is sad and bad that despite sufficient opportunities, no counter-affidavit has been filed in this case. The petitioner has filed a supplementary affidavit. which remains uncontroverted as no supplementary counter-affidavit has been filed. Even no one is present to oppose this petition on behalf of the respondents, including. State of U.P.

(3.) The petitioner, a doctor belonging to Provincial Health Service of the State, was posted at Agra in 1985. According to the petitioner, Dr. M.K. Ansari, who was the then Chief Medical Officer. Agra wanted to post his own man in place of the petitioner and therefore, at his behest, the petitioner was transferred from Agra to Mainpuri. On the representation of the petitioner, his transfer order from Agra to Mainpuri was cancelled. However, Dr. M.K. Ansari. Chief Medical Officer relieved the petitioner from Pinahat. Agra and also withdrew the financial powers of the petitioner. The petitioner, on account of order of cancellation of his transfer order, passed by higher authority, did not hand over the charge and continued to function as such at Agra. Ultimately, the orders passed by Director General Medical Health. Lucknow, dated 3.7.1987 and 25.7.1987 In favour of the petitioner were complied with by Dr. K. M. Ansari on 16.11.1987 but he did not pass consequential order regarding handing over of charge and payment of back wages. Against this attitude of Dr. Ansari, wife of the petitioner made representations to the higher authorities. On her representation. Joint Director (Personnel) passed an order on 21.1.1988 directing Chief Medical Officer, Agra to comply with the order dated 25.7.1987. He also directed the Chief Medical Officer to inform as to why the aforesaid orders were not complied with for such a long period. It is in these circumstances that Dr. Ansari. Chief Medical Officer had to issue order allowing the petitioner to take charge at Pinahat. Agra and to draw his arrears of salary. It is alleged that at the behest of Dr. Ansari, Chief Medical Officer, Agra, false and concocted complaints were filed against the petitioner and an inquiry into the matter was entrusted to one Dr. B.D. Mehrotra, Deputy Chief Medical Officer. Agra. On inquiry, the complaints were found to be baseless and report to this effect was submitted by Dr. Mehrotra. In the meantime. Dr. Ansari was promoted to the post of Additional Director and he was posted at Agra. In his place, one Sri Daulat Ram took over as Chief Medical Officer, and according to the petitioner. Dr. Daulat Ram was prejudiced and biased against the petitioner for . certain personal reasons. On account of connivance of Dr. Daulat Ram and Dr. Ansari, false case was made out against the petitioner and he was placed under suspension on 26.4.1990 on the charges of dereliction of duty embezzlement of Government fund financial irregularities : Indiscipline false vesectomy, and misuse of Government vehicle. At the relevant time, the petitioner was posted at Almora. The petitioner denied all the allegations levelled against him. According to the petitioner. Secretary, Medical Health, Government of U.P. being not his appointing authority is not competent authority to pass the Impugned suspension order. Besides this, the petitioner has challenged the impugned order of suspension on variety of grounds. In the supplementary affidavit, the petitioner has stated that till date neither any inquiry has been conducted nor subsistence allowance is being paid to him.