MOHINDER PARTAP SINGH Vs. DIRECTOR HEALTH SERVICES PUNJAB

JUDGEMENT

(1.) This is a rule obtained by the petitioner Mohinder Partap Singh for the issue of a writ of mandamus against the State directing them to withdraw directions for fresh enquiry and to respondent 1 to forbear from proceeding with any enquiry.

(2.) The petitioner was a Government Food Inspector and was confirmed in that post in March 1951. Sometime in May 1951 an enquiry was started in regard to certain acts done by the petitioner while he was posted at Ludhiana, On 2-11-1951 a charge-sheet was given to the petitioner by the then Director of Health Services. By an order dated the 6th or 9th October, 1953, the petitioner was informed that the punishment imposed was the stoppage of two annual increments without prejudice to his future increments.

(3.) A letter dated 19-5-1954 shows that the Government was informed of the punishment given and of the explanation submitted by the petitioner sometime on 9-9-1953. On 8-4-1954, the matter was considered by the Anti-Corruption Committee who were of the opinion that the punishment imposed was inadequate. The Government therefore decided that if the petitioner was a temporary Government servant, then his services may be dispensed with in accordance with the contract of service, but as they were later on informed that the petitioner (sic) permanent Government servant, the Gove(sic) directed that he be placed under suspensi(sic) a proper enquiry instituted against him.