INDER SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The petitioner, who was serving as Clerk under the Haryana State Agriculture Department, was imposed the extreme penalty of removal from service, vide order dated 11.3.2005 passed by the Director, Agriculture Haryana. An appeal preferred by the petitioner against the penalty of removal was dismissed by the Financial Commissioner and Principal Secretary, Agriculture Department, Haryana, vide order dated 24.7.2007.

(2.) The instant writ petition has been filed impugning the afore-noticed orders dated 11.3.2005, Annexure P7, and dated 24.7.2007, Annexure P9.

(3.) Having heard learned counsel for the parties at length, I am of the considered view that the legality of the order of removal from service dated 11.3.2005 at Annexure P7 passed by the Director, Agriculture would not require any examination on merits at this stage. Such view is being taken for the reason that the facts of the present case make out a case for remand to respondent No.1 i.e. Financial Commissioner and Principal Secretary, Agriculture Department, Haryana for re-consideration.