JITENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this petition, the petitioner challenges the chargesheet issued to him, in which the allegation (essentially) is that the accident of a specific bus was caused due to the brakes of the bus not having been properly repaired/maintained by him.

(2.) Earlier in time the petitioners' services had also been suspended, upon which he filed CWP no.16337 of 2019, which was disposed of with a direction that upon the petitioner making a representation to the concerned authority, that would be decided within a specified period.

(3.) Thereafter, though suspension of the petitioners' services was revoked, however, the impugned chargesheet has been issued to him in the month of February.