LAWS(P&H)-2011-8-242

RAM KUMAR Vs. STATE OF HARYANA & OTHERS

Decided On August 18, 2011
RAM KUMAR Appellant
V/S
State Of Haryana And Others Respondents

JUDGEMENT

(1.) AFTER being enrolled as a Conductor in the year 1973, the petitioner was working as a Booking Clerk at Rewari on 28.9.2002, when he claims to have fallen sick. The petitioner did not deposit the cash amounting to Rs.1121/ - and absented himself after sending an application for leave to the General Manager, Rewari. Once the petitioner remained absent for a period of 58 days, a regular departmental enquiry was ordered against him. During the pendency of enquiry, which the petitioner intermediately joined, a notice of compulsory retirement was issued by the General Manager on 16.4.2004. Subsequently, however, the petitioner was served an order of dismissal from service on 24.5.2004. The petitioner filed an appeal against this order, which was dismissed on 28.2.2005. He claims to have filed a mercy petition, which, according to the petitioner is still pending. He has now filed this writ petition to impugn the order of his dismissal as well as order rejecting his appeal against the order of dismissal.

(2.) THE primary plea raised by the counsel for the petitioner is that 30 years service rendered by the petitioner has been given go -bye while directing his dismissal, which has also deprived the petitioner of his right to pension and pensionary benefits.

(3.) WHILE ordering the dismissal, the service record of the petitioner was taken into account. He was warned 41 times. 26 times he was served with severe censure. His increments were stopped on 30 occasions, out of which 16 times was with cumulative effect and 14 times without cumulative effect. Total recovery effected from him in this way was Rs.16,420/ -. At the time of finalising the case and passing of the order, six cases of fraud, mis -utilisation/temporary embezzlement and willful absent were pending against the petitioner. Keeping in view all these factors, the impugned order was passed.