MOHINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER was appointed as Steno -Typist in the respondent -Department on 18.5.1995.

(2.) A complaint was lodged by Shalu Devi against the petitioner on 9.7.1999 stating therein that the petitioner has contracted marriage with her on 15.9.1996. A daughter was borne out of the wedlock on 18.11.1997. However, he has abandoned her and contracted marriage with one Kanta Devi on 25.10.1997. The inquiry was completed and thereafter a show cause notice was issued to the petitioner on 20.7.2000. Petitioner filed reply to the same on 16.8.2000. He was removed from service on 30.11.2000. He assailed the removal order by way of O.A. No. 3912/2000 before the erstwhile Himachal Pradesh Administrative Tribunal. The same was dismissed by the Tribunal on 30.8.2001. He assailed the judgment dated 30.8.2001 by way of CWP No. 719 of 2002 before this Court. It was decided on 18.7.2008. The operative portion of the judgment reads thus:

(3.) THE entire departmental proceedings initiated against the petitioner are vitiated being violative of provisions of natural justice and total disregard to the evidence. The charges levelled against the petitioner have not been proved.