SUKHDEV SINGH Vs. SHIROMANI GURDWARA PARBANDHAK COMMITTEE

JUDGEMENT

(1.) CM No.13045-CWP of 2016 This application is for placing on record replication to the written statement filed by the respondent. Application is allowed and replication to the written statement filed by the respondent is taken on record. CWP No.17784 of 2015 The prayer in the present writ petition is for issuance of a writ in the nature of certiorari for quashing of impugned order dated 20.08.2007 (Annexure P-7), whereby, the petitioner has been dismissed from service in violation of Service Rules as well as principles of natural justice and without issuing any charge sheet. A further prayer has also been made for issuance of direction to the respondent to reinstate the petitioner in service with all the consequential benefits.

(2.) Briefly, the facts of the case as made out in the present writ petition are that the petitioner was initially appointed by granting regular pay scale as Helper on 09.02.1987 by the President of Shiromani Gurudwara Parbandhak Committee(hereinafter called as 'SGPC'). Thereafter, he was posted at Darbar Sahib, Tarn Taran and had completed more than 20 years of service. His salary was also fixed in the pay scale of Rs.1600-3510 after including special pay/increment in the grade of Rs. 2245.00. His services were also regularised w.e.f. 01.04.1991. Subsequently, on being promoted to the post of Clerk w.e.f. 01.11.2002 vide resolution dated 21.10.2002, he was posted as Inspector at Sri Darbar Sahib, Amritsar. Later on, he was posted at Gurudwara Sahib, Faizulpura for counting the collection of Golak. Some allegations were levelled against him and a complaint was made against him. Thereafter, he was placed under suspension vide order dated 06.01.2007. An inquiry was conducted by the Sub Committee constituted by the President, SGPC. Subsequently by imposing fine, he was reinstated in service. Ultimately, vide order dated 20.08.2007 (Annexure P-7), he was dismissed from service.

(3.) The grievance of the petitioner is that he was neither supplied the charge sheet nor any show cause notice was issued to him. He was also not associated in any inquiry proceedings, which were conducted at his back.