STATE OF PUNJAB Vs. DR. HARBHAJAN SINGH GREASY

JUDGEMENT

(1.) The matter here concerns the order of the State Government of December 15,1987, dismissing Dr. Harbhajan Singh Greasy of the P.C.M.S. Class II for service.

(2.) A reference to the record shows that while posted as Medical Officer at the Rural Family Planning Unit Ramdas, District Amritsar, Dr. Harbhajan Singh Greasy was placed under suspension by the order of the Secretary to Government, Punjab Health and Family Welfare Department of July 23,1975. Later on February 3, 1976, a charge- sheet containing three charges was served upon him. Two of these charges pertained to his alleged absence from duty in July 1975 during floods and the disregard of instructions in carrying out flood relief operations while the third pertained to the supply of medico legal report of one Khazan Singh.

(3.) While under suspension. Dr. Harbhajan Singh Greasy was served with a second charge-sheet on August 14,1978. Two of these charges pertained to his doing private practice at Moga while the third was regarding evading attendance in the court of Executive Magistrate at Amritsar. According to Harbhajan Singh Greasy. This chargesheet was never served upon him.