RAJ KUMAR Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) By this petition, the petitioner is impugning the order of dismissal dated 25.02.2014 (Annexure P-1), passed by the 2nd respondent herein, i.e. the Director of Industries and Commerce, Haryana.

(2.) The said order has been passed invoking jurisdiction under clause (a) of the second proviso to Article 311 (2) of the Constitution of India.

(3.) The petitioner having been convicted of charges framed against him under Sections 7 and 13 (i) (d) of the Prevention of Corruption Act, 1988, vide the judgment of the trial Court dated 04.12.2013, and having been sentenced to two years' rigorous imprisonment in respect of the offence punishable under Section 7 of the Act, along with a fine of Rs. 3,000/-, and for one years' rigorous imprisonment for the offence punishable under a 13 (1) (d) of the aforesaid Act, along with a fine of Rs. 2,000/-, the order of the 2nd respondent herein came to be passed, dismissing him from service.