GANESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner was appointed as a Typist in the Public Relations Department of the Punjab Government on temporary basis on 14.5.1957. Subsequently on 16.7.1958 he was selected for appointment on regular basis and was posted in the office of Settlement Officer, Consolidation Department. On the re-organisation of the State of Punjab on 1.11.1966, the petitioner was allocated to the State of Haryana and was posted at Ambala. In October 1967, Ambala Circle of Consolidation Department was wound up and the petitioner was transferred to the office of Director, Consolidation of Holdings Haryana, Chandigarh. While working at Chandigarh, he was transferred to Bhiwani on 11.6.1979. The petitioner did not join duty at Bhiwani immediately and sent leave applications on the ground that he had received injuries in an accident and was being treated at General Hospital, Sector-16, Chandigarh. He, however, reported for duty for one day on 4.7.1979 and thereafter again applied for leave and extension thereof on medical grounds till 30.9.1979. Since the petitioner had not joined duty immediately after the order of transfer, he was charge-sheeted on the following counts :-

(2.) On receipt of the inquiry report, respondent No. 2 issued a show cause notice dated 1.4.1985 in the following terms :-

(3.) The petitioner furnished the necessary representation, whereafter the impugned order dated October 16, 1985 was passed removing the petitioner from service. A copy of this order has been placed as Annexure P-3 with the writ petition.