HEMANT KUMAR TANEJA Vs. STATE OF UP

JUDGEMENT

(1.) Heard Shri M.D.Singh Shekhar, learned senior counsel assisted by Shri R.D.Tiwari, for the petitioner and learned Standing Counsel for the respondents.

(2.) By means of this writ petition the petitioner has challenged the order of his removal from service dated 13.6.2012 passed by the State Government.

(3.) The petitioner was appointed as a medical officer in the services of the State of U.P. While posted at Bhadohi, certain complaints were received regarding his indulgence in private practice at his official residence. In view of the said complaint the disciplinary proceedings were initiated on 3.2.2009 under the U.P. Government Servant (Discipline & Appeal) Rules, 1999. A charge sheet was issued and an enquiry officer was appointed, who submitted an enquiry report dated 28.2.2011, whereupon, the disciplinary authority passed an order of removal from service on 13.6.2012.