HARI SINGH GOUR Vs. STATE OF M.P.

JUDGEMENT

(1.) BY this petition under Article 226 of the Constitution of India, the petitioner assails the order dated 11.1.1985 passed by the District Judge, Raigarh removing him from service as a Lower Division Clerk employed in the District Court. Raigarh.

(2.) THE petitioner was proceeded against by four separate charge -sheets containing imputations of misconduct on allegations inter alia of deriliction of his duties and making attempts to obtain illegal gratifications from the litigants. The charges included non -maintenance of cause -lists, non -issuance of records to the process section and failure to properly maintain the records. The most serious charges were of demanding illegal gratification from the litigants coming to the Court for taking dates in their cases.

(3.) THE disciplinary authority by a common order passed in the four enquiries, after recording his agreement with the conclusions of the enquiry officer, imposed the punishment on the petitioner of his removal from service.