VISHWANATH VERMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution of India, takes exception to the order dated 31.10.2008 (Annexure-P/1), whereby the punishment of dismissal from service is inflicted on the petitioner.

(2.) Draped in brevity, the facts are that a charge-sheet dated 21.07.2006 (Annexure-P/2) was served on the petitioner. The petitioner preferred an application dated 03.08.2006 (Annexure-P/3) and requested the disciplinary authority to provide the documents which were prayed by him through his earlier application dated 25.07.2006. The petitioner preferred another application dated 08.08.2006 and contended that in absence of the documents, the petitioner cannot submit his effective reply. Hence, documents may be provided to him to enable him to file an effective reply.

(3.) The disciplinary authority was not satisfied with the reply of the petitioner and appointed an Inquiry Officer. Two witness namely, Mr. Rajkumar Chouksey and Mr. R.N. Gupta entered the witness box. Thereafter, Inquiry Officer prepared his report (Annexure-P/9) and found that charges against the petitioner are established. The petitioner filed his detailed response to the inquiry officer's report on 26.05.2008.