KALI CHARNA SABAT Vs. U.O.I

JUDGEMENT

(1.) Looking to the issue involved in the case that the petitioner was dismissed from service by way of punishment passed in a departmental enquiry but that has been questioned by the petitioner that the enquiry has been conducted in complete violation of principles of natural justice and contrary to the procedure prescribed under the law and as such, an order has been passed by this Court on 21/5/2024 directing the respondents to file an affidavit/counter to the petition. Reply has been submitted. Since pleadings are complete and counsel for the parties are ready to argue the matter finally, therefore, it is finally heard.

(2.) This petition is under Article 226 of the Constitution of India asking the following reliefs:-

(3.) Considering the relief claimed and the averments made in the petition, it is clear that by order dtd. 29/2/2024 (Annexure P/2), services of the petitioner, who was working in the Institution of respondent No.2 have been terminated with effect from 23/2/2024 from the post of Assistant Professor Grade-II. The said order has been assailed by the petitioner inter-alia on grounds that proper procedure for conducting enquiry, especially proper opportunity of hearing has not been given to him and principles of natural justice have not been followed.