REGENT COMPUTRONICS PVT. LTD.

BABU RAM Appellant

V/S

HIMACHAL PRADESH UNIVERSITY Respondents

Referred Judgements :-

RUIZ TORIJA V. SPAIN [REFERRED TO]
ANYA VS. UNIVERSITY OF OXFORD [REFERRED TO]
UNION OF INDIA STATE OF UTTAR PRADESH VS. MOHAN LAL KAPOOR:K N MISRA [REFERRED TO]
S N MUKHERJEE VS. UNION OF INDIA [REFERRED TO]
STATE OF WEST BENGAL VS. ATUL KRISHNA SHAW [REFERRED TO]
KUMARI SHRILEKHA VIDYARTHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
MAHESH CHANDRA VS. REGIONAL MANAGER U P FINANCIAL CORPORATION [REFERRED TO]
LIC OF INDIA VS. CONSUMER EDUCATION AND RESEARCH CENTRE [REFERRED TO]
KRANTI ASSOCIATES PVT LTD VS. SH MASOOD AHMED KHAN [REFERRED TO]
RAVI YASHWANT BHOIR VS. DISTRICT COLLECTOR, RAIGAD [REFERRED TO]

JUDGEMENT

(1.) The instant petition has been filed for grant of following substantive reliefs:

(2.) The petitioner, while being posted at Enquiry Section/Sale Counter with the assignment to sell prospectus of ICEDOL, was issued memorandum of charge sheet under Rule 14 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965. After completion of inquiry, a copy of inquiry report was delivered to the petitioner on 20.12.2019, wherein he was indicted for different charges.

(3.) The petitioner submitted a detailed representation against inquiry report to the Disciplinary Authority, however the Disciplinary Authority rejected the representation on 27.2.2020 by passing the following order (Annexure P-5):-

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BABU RAM Vs. HIMACHAL PRADESH UNIVERSITY

Referred Judgements :-

JUDGEMENT

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