DHANI RAM CHAUDHARY Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition to quash the order dated 20.8.1997, passed the Government of Haryana imposing the punishment of censure upon the petitioner.

(2.) Perusal of the averments made in the petition shows that a departmental enquiry was initiated against the petitioner under Rule 8 of the Haryana Civil Services (Punishment and Appeal) Rules, 1987 (for short 'the Rules') on the allegation that the petitioner failed to exercise check over the excess issue of material by his subordinates to the contractor and also failed to make recovery of excess material from the contractor upto 9th running bill in violation of the rules and instructions issued by the government in Public Works Department. The petitioner filed a detailed reply running into almost 5 pages and denied the allegation of supervisory negligence and by the impugned order, the government has punished him with the penalty of censure.

(3.) We have heard Shri S.P. Singh and Shri Jaswant Singh.