LAWS(P&H)-2020-1-145

DINESH KUMAR Vs. STATE OF HARYANA

Decided On January 09, 2020
DINESH KUMAR Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) Application is allowed as prayed for. Accordingly, instruction dated 08.12.2016 (Annexure A-1) is taken on record.

(2.) The present petition has been filed by the petitioner seeking setting aside of order dated 11.10.2018 (P-5) passed by respondent No. 3 whereby the service of the petitioner has been terminated.

(3.) On notice of the petition, a reply has been filed on behalf of respondent Nos. 1 to 4 stating therein that on 07.10.2018, on the basis of some secret information with regard to some suspicious activities in the Duty Room, General Hospital, Fatehabad, a team consisting of Dr. Sunita Sokhi, Deputy Civil Surgeon Fatehabad, Dr. Girish Kumar, Deputy Civil Surgeon Fatehabad and Dr. Narender Kharb, District Asha Coordinator was constituted by Civil Surgeon, Fatehabad (R-1/T). The team was directed to conduct raid in the Duty Room of Ambulance Services in General Hospital, Fatehabad. The room was raided and it was found that two drivers, one EMT and one unknown person in the room were found to be taking alcohol. Video recording was shot. On seeing the team, all the members got up and started collected the things. The unknown persons frisked away from the spot with all the material along with liquor bottle. On enquiry, the names of the staff members were disclosed as Veer Singh (driver), Dinesh Sharma (driver-petitioner) and Surender Kumar-EMT. The spot memo report, CD and report of fleet manager was prepared (R-3/T to R-5/T). On 08.10.2018, Civil Surgeon, Fatehabad summoned the staff members, namely Veer Singh Driver, Dinesh Sharma (petitioner) driver and Surender Kumar EMT and all the three admitted before the Civil Surgeon Fatehabad with regard to consumption of alcohol in the Duty Room along with Police Official Tara Chand and did not deny the factum of raid by the team.