BALJIT SINGH SAINI Vs. GURU NANAK DEV UNIVERSITY

JUDGEMENT

(1.) The petitioner has invoked the writ jurisdiction of this court under Articles 226and 227 of the Constitution of India seeking a writ in the nature of certiorari, for quashing the impugned order of punishment dated 4.08.1990, attached as Annexure P.1, to this petition vide which the petitioner was reverted from the post of Senior Assistant to clerk and was also down graded in Pay Scale, by placing him at Rs. 1000.00. He was also denied the seniority.

(2.) Brief facts leading to the filing of the present writ petition are that the petitioner joined services of the respondent University as a clerk in the year 1972, and was promoted as Senior Clerk and thereafter as Assistant and Senior Assistant in the year 1987. The petitioner was charge-sheeted vide charge- sheet bearing No. 1274/R dated 6.7.1989 on the following charges:-

(3.) The petitioner denied the charges by submitting a detailed reply on 17.7.1989. University being dissatisfied with the reply submitted by the petitioner ordered departmental inquiry against the petitioner.