GIRJA SINGH Vs. MANAGING DIRECTOR U.P.

JUDGEMENT

(1.) Heard Sri P.K.Jaiswal, learned counsel for the petitioner, Sri Gaurav Mehrotra, learned counsel for the respondents and perused the record.

(2.) By means of present writ petition, the petitioner has challenged the order dated 01.06.2000 whereby petitioner has been dismissed from service while working as an accountant with respondent on certain charges of serious lapses in discharge of official duty and resultant misconduct.

(3.) It appears that charge-sheet was submitted to the petitioner to which he submitted reply but beyond that enquiry officer did not put any date for oral hearing in the matter and merely proceeded on the basis of reply of the delinquent employee, namely, the petitioner and the material placed before the enquiry officer by the respondent and on such evaluation conducted by the enquiry officer, he has found the petitioner guilty of all the charges except two charges.