MAHA SINGH Vs. HARYANA TOURISM CORPORATION

JUDGEMENT

(1.) Petitioner Maha Singh who was working as Counter Incharge at Tourist Complex, Karna Lake, Karnal, for shortages as detailed in Annexure P-5 in the stores (which was under his charge), was charge-sheeted on 17.11.1993 and 9.5.1994 for his alleged acts of omissions and commissions. After enquiry into both these charge-sheets, he was dismissed from service vide impugned order dated 27.11.1995 (Annexure P-11). His mercy petition/appeal dated 30.8.1996 (Annexure P-12) was also rejected by the Appellate Authority on 11.12.1996 (Annexure P-13). Challenging the order of dismissal (Annexure P-11) and order (Annexure P-13) vide which his appeal was also dismissed, the petitioner has filed the present petition seeking his reinstatement with continuity of service and full back wages.

(2.) Pleas of the petitioner in short are as under:

(3.) Controverting the allegations of the petitioner, stand of the respondents is that the impugned order of dismissal was passed after following due process of law and that too in accordance with the principles of natural justice, where the petitioner had been provided full and fair opportunity of hearing. It has been elaborated that the petitioner had tried to shift his responsibility upon his helper, whereas the stocks (where shortages were found) had been directly under his charge. Asserting validity and legality of punishing order (Annexure P-11) and appellate order (Annexure P-13) and denying all allegations of the petitioner, dismissal of the petition was sought by the respondents.