MOHINDER PAUL GROVER Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) BY means of this petition, the Petitioner has prayed that the order Annexures P -13 and P -15 be quashed and seta side and the Petitioner be reinstated into service.

(2.) THE undisputed facts are that the Petitioner was working as Junior Assistant in the office of the Deputy Commissioner, Shimla. He was promoted as Senior Assistant on 1st May, 1998. On 28th September, 1998 the Petitioner was charge -sheeted by the Disciplinary Authority and the charges against him were:

(3.) THE main grievance of the Petitioner is that he was wrongly proceeded against ex -parte. The Petitioner has filed a supplementary affidavit and along with the supplementary affidavit has placed certain material on record which he has obtained under the Right to Information Act. Relying upon this information which has now been placed on record, which is basically the copy of the log book, the Petitioner contends that the Inquiry Officer was busy throughout the day in going to the Secretariat, to Shalaghat, to Kasumpti Chowk etc. with the Chief Minister and therefore the Inquiry Officer could not have been present at 11.05 a.m., 231 p.m. and 4.30 p.m. when the case was called. Basically it is urged that the order sheet has been fabricated at a later stage.