NAVAL KISHORE GARG Vs. CHAIRMAN-CUM-MANAGING DIECTOR

JUDGEMENT

(1.) Present writ petition under Articles 226/227 of the Constitution of India is challenge to the orders dtd. 18/4/2011 (Annexure P/5); 24/2/2012 (Annexure P/7) and 24/7/2013 (Annexure P/9), whereby the petitioner was removed from service and his appeal and Memorial were dismissed by the respondents.

(2.) Facts relevant for the purpose of decision of this writ petition; that the petitioner herein was appointed as Development Officer on 1/7/1988 and was removed from service vide order dtd. 18/4/2011 (Annexure P/5) on the basis of charge sheet having been issued and regular departmental proceedings having been conducted and after issuance of show cause notice and affording opportunity of hearing to the petitioner.

(3.) Learned counsel for the petitioner, at the time of arguments, contended that the petitioner who had already put in 23 years with the respondent-Corporation was removed from service without there being any justified grounds. Even the enquiry proceedings were not conducted in accordance with law. Earlier FIR No. 64 dtd. 1/5/2008 under Sec. 408 IPC was registered against the petitioner and he was acquitted of the charges vide judgment dtd. 9/1/2012 passed by learned Additional Chief Judicial Magistrate, Sri Muktsar Sahib as the prosecution failed to prove the guilt.