MOHD. YACUB BELDAR Vs. HARYANA AGRICULTURAL UNIVERSITY, HISSAR

JUDGEMENT

(1.) The petitioner was working as a Beldar with the respondent-Corporation. In the month of December 1984, a charge-sheet was issued to the petitioner. The petitioner duly replied to the aforesaid charge-sheet and denied the allegations levelled against him. Thereafter vide order dated July 17, 1986, the Punishing Authority ordered the removal of the petitioner from service. A copy of the aforesaid order has been appended as Annexure P-5 with the present petition.

(2.) The petitioner felt aggrieved against the aforesaid order and filed a statutory appeal before the Vice Chancellor of the respondent University. A copy of the grounds of the appeal has been appended as Annexure P-6 with the present petition. The appeal of the petitioner was disposed of by the Vice Chancellor and the following order was communicated to the petitioner on April 2, 1986 :

(3.) The petitioner challenged the aforesaid order by filing a Civil Writ Petition No. 4210 of 1986. A Division Bench of this Court vide order dated January 13, 1987 disposed of the aforesaid writ petition on a statement made by the learned counsel for the respondent University whereby the aforesaid order passed in appeal was withdrawn with a liberty to re-hear the appeal and decide the same in accordance with law. A copy of the order passed in Civil Writ Petition No. 4210 of 1986 has been appended as Annexure P-9 with the present petition.