JAGMEL SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) By way of the present writ petition, filed under Article 226/227 of the Constitution of India, the petitioner prays that the order, whereby his services, as a Junior Engineer have been terminated, be quashed.

(2.) A brief narrative of facts, leading to the filing of the present writ petition, would be appropriate.

(3.) The petitioner was served with a charge-sheet dated 1.6.1984 (Annexure P- 4). Thereafter, pursuant to an inquiry, the Inquiry Officer submitted his report, dated 4.12.1985, Annexure P-8. On a perusal of the said report, the punishing authority served a show cause notice upon the petitioner on 20.6.1986, Annexure P-10. The petitioner filed a detailed reply, dated 18.7.1986, Annexure P-11.