JAGDISH KUMAR SINGH Vs. CHAIRMAN NAGAR PALIKA PARISHAD

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner against an order of termination-dated 25. 7. 1998 by which the petitioner was removed from service of the respondent, nagar Palika Parishad.

(2.) THE facts of the case are that the petitioner was working as a Clerk with the Nagar Palika Parishad from the year 1981. The petitioner had also been prompted as a Head Clerk. The petitioner was suspended by an order dated 25. 9. 1986 and he was charge-sheeted on 4th October, 1986. The petitioner was charge-sheeted for not keeping the dead stock register in order and for not keeping the stock register of the old Newspapers and two other such charges. The petitioner filed a reply on 18. 11. 1986 and stated that he was not guilty of any kind of negligence in his duties and the stock was duly recorded and could be examined. He submitted his reply on 18. 11. 1986. and, thereafter, given additional reply on 15. 1. 1987.

(3.) THE petitioner was served with an additional charge-sheet on 24. 5. 1987 in respect of non-ayailability of the service book of one Mahavir Singh. The petitioner again submitted a reply on 14. 8. 1987. The petitioner thereafter received another charge-sheet on 29. 6. 1987 to which he submitted his reply on 7. 8. 1987.