RAM SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) PETITIONER has challenged the enquiry report dated 20.3.2013, which was initiated on the complaint of the petitioner against respondent No. 6. In the said enquiry, SDM -cum -SDO (Civil), Meham has found that the allegation made by the petitioner has not been found to be proved. The petitioner has further prayed for direction to respondent No. 10 to hold a fair enquiry; for removal of respondent No. 6 and initiation of criminal proceedings against all those persons including respondent No. 4, who has submitted the enquiry report. From the facts and circumstances of this case, I have found that the petitioner made a complaint against respondent No. 6 on which an enquiry was conducted by SDM -cum -SDO (Civil), Meham, who has found that the allegations made in the complaint are not proved. Aggrieved against the said enquiry report, present petition has been preferred.

(2.) IT is categorically pointed out in the enquiry report that complainant was associated in the enquiry, who has stated that the allegation made by him against respondent No. 6 on 16.4.2012 be treated as his statement and proof attached with his complaint may be taken into consideration.

(3.) IN view thereof, I am not inclined to interfere in the enquiry report. However, the petitioner may, if so advised, take up his other remedies, if available, in accordance with law. Petition is dismissed.