VINOD KUMAR KHARE Vs. STATE OF M P

JUDGEMENT

(1.) The present petition is filed by the petitioner challenging the order dated 29/30.12.1991 (Annexure A-17). By this order a penalty of removal from services has been imposed on the petitioner. This order has been passed by the Sub Divisional Officer after holding a departmental enquiry against the petitioner. Petitioner was employed on the post of Patwari and a charge-sheet was issued to the petitioner, which is Annexure A-l wherein the following charges were framed against the petitioner :- <IMG>JUDGEMENT_1436_ILR(MP)_2008Image1.jpg</IMG> <IMG>JUDGEMENT_1436_ILR(MP)_2008Image2.jpg</IMG>

(2.) A departmental enquiry was conducted against the petitioner and in the said enquiry the petitioner was found guilty of the charges. Petitioner was also placed under suspension by an order dated 9.3.1989 (Annexure A-5) and the said order of suspension was ultimately rej.cted by order dated 12.2.1990 (Annexure A-6). Petitioner was again placed under suspension by order dated 25.6.1991 (Annexure A-7) and another charge-sheet was issued to the petitioner on 22.8.1991 (Annexure A-8). The charge-sheet Annexure A-8 contains the following charges against the petitioner: <IMG>JUDGEMENT_1436_ILR(MP)_2008Image3.jpg</IMG>

(3.) In pursuance of charge-sheet dated 22.8.1991 (Annexure A-8) a departmental enquiry was conducted by Shri M.K. Tiwari, who was appointed as the inquiry officer. Petitioner was issued a show cause notice on 11.12.1991 (Annexure A-12). In the said show cause notice a penalty of removal from services was imposed upon the petitioner as the charges were found proved against the petitioner.