REGENT COMPUTRONICS PVT. LTD.

Dharam Swaroop Appellant

V/S

HIGH COURT OF H.P. Respondents

Referred Judgements :-

ASSOCIATED PROVINCIAL PICTURE HOUSES LTD. V. WEDNESBURY CORPORATION [REFERRED TO]
G.B. MAHAJAN V. JALGAON MUNICIPAL COUNCIL [REFERRED TO]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
INDIAN EXPRESS NEWSPAPERS BOMBAY PRIVATE LIMITED BENNETT COLEMAN AND COMPANY LIMITED STATESMAN LIMITED KASTURI AND SONS LIMITED ANANDA BAZAR PATRIKA LIMITED VS. UNION OF INDIA [REFERRED TO]
SUPREME COURT EMPLOYEES WELFARE AS SOCIATION SUPREME COURT FOURTH CLASS EM PLOYEES WELFARE ASSOCIATION S P JAIN VS. UNION OF INDIA [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
SECRETARY TO GOVERNMENT HOME DEPTT VS. SRIVAIKUNDATHAN [REFERRED TO]
OM KUMAR VS. UNION OF INDIA [REFERRED TO]
REGIONAL MANAGER U P S R T C ETAWAH VS. HOTI LAL [REFERRED TO]
DAMOH PANNA SUGAR RURAL REGIONAL BANK VS. MUNNA LAL JAIN [REFERRED TO]
V RAMANA VS. APSRTC [REFERRED TO]
GOVT OF A P VS. MOHD NASRULLAH KHAN [REFERRED TO]
DEPOT MANAGER A P S R T C VS. RAGHUDA SIVA SANKAR PRASAD [REFERRED TO]
STATE OF MEGHALAYA VS. MEEKEN SINGH N MARAK [REFERRED TO]
NOHARLAL VERMA VS. DISTRICT CO-OPERATIVE CENTRAL [REFERRED TO]
TRIDIP KUMAR DINGAL VS. STATE OF WEST BENGAL [REFERRED TO]
S S BALU VS. STATE OF KERALA [REFERRED TO]
PRAVEEN BHATIA VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. HAR DAYAL [REFERRED TO]
UNION OF INDIA VS. M K SARKAR [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Mohan Singh Jain, learned Counsel for the present petitioner.

(2.) In order to adjudicate the present writ petition, it is necessary to give the factual background of the case. It appears that petitioner Shri Dharam Swarup Sharma, was initially appointed as Peon on 1.1.1989 and promoted as Process Server in February, 1995, subsequently as Naib Nazir in August, 1995, while posted as such in the office of Sub-Judge-cum-Judicial Magistrate, 1st Class, Solan during 21.8.1995 to 16.9.1998, he was involved in the embezzlement, misappropriation and fraud, for which he was served with a charge-sheet dated 18.1.1999 comprising of mainly two charges as follows:

(3.) The said charges pertained to the period when petitioner was posted in the Court of Sub-Judge Solan, as such, the petitioner was called upon to submit reply to the said memo. In response the petitioner has denied the charges. It was decided to hold department inquiry into the matter. Shri Ram Swaroop Sharma, Superintendent-Grade-II of the office of Additional District and Sessions Judge, Solan was assigned as Presenting Officer to present the case/on behalf of the department. The writ petitioner had opted to defend his case through his defence assistant, Shri K.D. Sharma (Retd. Naib Tehsildar).

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DHARAM SWAROOP Vs. HIGH COURT OF H.P.

Referred Judgements :-

JUDGEMENT

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