DHARAMPAL SINGH Vs. HARYANA STATE

JUDGEMENT

(1.) THROUGH this order, two Regular Second Appeal Nos.2436 and 2141 of 2008 (Dharampal Singh Vs. Haryana State and others) are being disposed of together. Both these appeals have been filed by the same appellant to challenge the different orders of dismissal passed against him for separate misconduct alleged against the appellant.

(2.) THE order under challenge in R.S.A. No.2436 of 2008, is dated 4.8.2007 passed by Additional District Judge, Hisar. THE appellant had filed a suit seeking declaration to the effect that order of dismissal dated 6.6.1992 and upheld by the High Court on the administrative side while deciding the departmental appeal conveyed through memo dated 16.3.1994 were illegal, null and void and against the principles of natural justice etc.

(3.) WHILE filing reply to the charge sheet, the appellant pleaded that he could not deposit the amount inadvertently due to rush of work and denied the allegation of misappropriation or embezzlement. Thereafter, the District and Sessions Judge dismissed the appellant on 6.6.1992 without holding any enquiry. The appeal filed by the appellant was rejected on 19.2.1994 and accordingly the appellant filed the suit, challenging the order of dismissal on various grounds.