LAWS(GAU)-2008-2-103

SHARF RAJ KHAN Vs. UNION OF INDIA

Decided On February 15, 2008
Sharf Raj Khan Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Mr. B. Choudhury, learned Counsel appearing on behalf of the petitioner and Mrs. R. Baruah, learned Counsel appearing on behalf of the respondents.

(2.) The following facts are ascertained:

(3.) According to the petitioner, as per documents produced by him in the said enquiry, he had already been discharged in respect of the said two criminal cases being Case No. 178/88 and Case No. 314/89, on dates prior to the date of framing the charge i.e. 11.13.1999. Further, according to the petitioner, by interfering with his service, even after having allowed him to be reinstated, without considering the fact of his having been discharged in both the criminal cases, the respondents acted unfairly and illegally.