SANJEEV KUMAR CHAWLA Vs. STATE OF U P

JUDGEMENT

(1.) We have heard Dr. Sanjeev Kumar Chawla-the Petitioner appearing in person. Learned Standing Counsel appears for the State Respondents.

(2.) The Petitioner was appointed as Medical Officer in the Medical and Health Department, Government of U.P. in the year 1994. He was posted at Almora upto December, 2000, and thereafter in district Gautam Budh Nagar where he joined on 8.1.2001. In this writ petition the Petitioner has challenged the order dated 17.5.2010 and the corrigendum dated 22.5.2010, by which he has been dismissed from service, after a disciplinary enquiry initiated vide charge sheet dated 15.2.2007, alleging unauthorised absence from duty without getting the leave sanctioned; failing to reach in time on duty in July, 2006 in 'Pulse Polio Programme'; falsely showing his presence in the OPD register for treating five patients on 5.8.2006, and threatening the subordinate staff. The Petitioner was also charged with proceeding for training to 'Arvind Netra Chikitsalaya' Madurai, Tamilnadu without obtaining permission and in threatening Dr. Sunil Kumar, Medical Officer to kill him. The Petitioner was placed under suspension on 14.2.2007, and was attached to the office of the Additional Director, Medical Health and Family Training, Meerut Region, Meerut. The disciplinary enquiry was held under the U.P. Government Servants (Discipline and Appeal) Rules, 1999.

(3.) The Petitioner filed the Writ Petition No. 55804 of 2008 in which by an order dated 14.11.2008 the order of the Petitioner's dismissal was set aside with directions to proceed with the enquiry from the stage of the charge-sheet which was annexed with the counter-affidavit.in the writ petition.