DEVINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition, petitioner has inter alia prayed for the following reliefs:-

(2.) Brief facts necessary for the adjudication of the present petition are as under:-

(3.) After the conclusion of the inquiry, the Inquiry Officer submitted his report and the conclusion reached was that Article of Charge No.1 pertaining to dereliction of mandatory Government duties, i.e. failure to detect large scale of illicit feeling of trees in Patarana Beat thereby causing loss to the tune of Rs.59,43,125/- to the State exchequer as also Article of Charge No.2 that there was connivance of the delinquent officials with the offenders, were not proved and benefit of doubt existed in favour of the charged officials.