RAJDEV SINGH JASROTIA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER has prayed for the following reliefs: -

(2.) ANNEXURE P -3 is the memorandum enclosing the Statement of Articles of Charges served in the disciplinary proceedings initiated against the petitioner, who was inducted into the H.P. Administrative Service in the year 1997. He was posted in District Chamba where many Hydro Electric Power Projects are being set up by private companies and was under transfer. On 11.2.2010 he was travelling from Chamba in a private Vehicle No. HP -44A -0029 when Police intercepted and searched the same. Allegedly a sum of Rs.11,90,000/ - was recovered from a briefcase, which was in his exclusive and conscious possession. He was unable to explain possession of such huge amount of cash in his custody. Police also recovered one LCD LG Plasma 81 cm. T.V., one Samsung Digital Camera and other electronic household items. FIR No.2/2010 dated 11.2.2010 was registered against the petitioner at Police Station, S.V. A.C.B, Chamba (HP). He was arrested but released on bail on 24.2.2010. On 12.2.2010 petitioner was placed under suspension. On 24.11.2010 he was served with the Memorandum containing Statement of Articles of Charges and statement of imputation of misconduct/misbehaviour in support thereof.

(3.) PETITIONER responded to the same by filing reply dated 9.12.2010 (Annexure P -4), which is extracted in toto as under: -