SUNEHRA SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The order dated 9.12.2003, passed by the Registrar Cooperative Societies, Haryana, Chandigarh (respondent No. 2), dismissing the petitioner from service (P-6), is the subject matter of challenge in this petition filed under Article 226 of the Constitution. The aforementioned order was challenged in appeal under the Haryana Civil Services (Punishment and Appeal) Rules, 1987 (for brevity, 'the Rules') and the Appellate Authority i.e. Financial Commissioner-cum-Principal Secretary to Government Haryana, Cooperation Department (respondent No. 1) has upheld the same vide its order dated 10.5.2005 (P-8), which has also been challenged by the petitioner.

(2.) Brief facts of the case are that the petitioner joined the Cooperation Department, Haryana as Sub Inspector on 26.10.1972 on ad hoc basis. On the basis of the recommendations made by the Haryana Subordinate Services Selection Board he was appointed as such on regular basis w.e.f. 1.6.1974. The petitioner was further promoted as Inspector, Cooperative Societies on 16.3.2001. A charge sheet was issued to the petitioner on 18.11.2002 (P-1) to which he submitted his reply (P-2). It is appropriate to mention here that following 7 charges were levelled against the petitioner:

(3.) The Deputy Registrar, Co-operative Societies, Karnal, was appointed as an Enquiry Officer, who after conducting regular departmental inquiry against the petitioner sent the inquiry report directly to the Punishing Authority. As per the inquiry report, Charge Nos. 2, 4, 5 and 7 were proved whereas charge Nos. 1, 3 and 6 were not proved.