SURAJ BHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) This writ petition under Articles 226/227 of the Constitution of India, has been filed by petitioner Suraj Bhan, aged about 57 years, working as Deputy CEO, Zila Parshad, Hisar, seeking quashing of impugned order in the form of recommendation dated 29.1.2020, by Lokayukta, Haryana, Chandigarh, recommending initiation of departmental action under Rule 7 of the Haryana Civil Services (Punishment and Appeal) Rules, 2016, apart from criminal action and suspension, as well as letter dated 23.6.2020, issued by Deputy Commissioner, Charkhi Dadri, Haryana, for further action.

(3.) The petitioner is craving for quashing of that impugned order/recommendation dated 29.1.2020 and letter dated 23.6.2020 passed by Lokayukta, Haryana, Chandigarh - respondent No.3 and Deputy Commissioner, Charkhi Dadri, Haryana - respondent No.4, respectively.