(1.) The order dated 4.7.1997 at Annexure-6 to the writ petition passed under the order of Governor on the basis of recommendation made by the High Court removing the petitioner from service, has been challenged. Supplementary affidavit, counter-affidavit and rejoinder-affidavit have been filed.
(2.) Heard Mr. Ravikant, learned counsel for the petitioner and Mr. Sunil Ambwani, learned counsel for the respondent High Court.
(3.) Facts stated in the writ petition relevant for its disposal are that the petitioner while was posted as Additional District Judge was served with a charge-sheet and a disciplinary proceeding was thus initiated. Petitioner was placed under suspension by order dated 29.11.1995. After holding inquiry in the said disciplinary proceeding report was submitted 9.9.1996. According to the inquiry report, the charges 1 (i) partly, 1 (ii), 1, (iii), partly. 1 (viii). 2 (i), partly. 2 (ii), 2 (iii). 2 (iv) and 3 to 9 had been established against the petitioner. Opportunity having been granted, the petitioner submitted his comments on the inquiry report. The Administrative Committee of the High Court recommended award of punishment of reduction in rank to the petitioner. The Full Court of the High Court recommended punishment of removal from service.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN