RAJENDRA KUMAR GARG Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition has been filed assailing the order dtd. 7/4/2004 passed by the respondent No.2, whereby the appeal filed by the petitioner has been dismissed.

(2.) The petitioner was employed in the establishment of the respondent - District and Sessions Judge, Satna vide order dtd. 16/11/1995 on the post of Assistant Grade-III. He joined the services on 20/11/1995. He worked in the Fast Track Court, Amarpatan, District Satna from 7/1/2001 to 4/10/2001 as a Deposition Writer. Thereafter, he was posted in the Court of Second Civil Judge, Class II, Amarpatan from 5/10/2001 to 8/3/2002.

(3.) The Presiding Officer of the Fast Track Court having ill will with the petitioner, has sent a report dtd. 7/9/2001 to the District and Sessions Judge, Satna. On this, an explanation was called from the petitioner vide letter dtd. 13/9/2001. A reply was submitted by the petitioner but thereafter there was no intimation to the petitioner regarding the outcome of the same. On 11/2/2002 the petitioner was served with a charge sheet for holding departmental enquiry. No documents were supplied to the petitioner along with charge sheet. On 19/2/2002, he filed an application for supply of the documents, on which, a copy of complaint dtd. 6/12/2001 was supplied to the petitioner; however, the other documents were not supplied to him. The Enquiry Officer was appointed on 14/6/2002.