SHARWAN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Heard .

(2.) By way of instant petition, petitioner has prayed for following substantive reliefs:-

(3.) Petitioner, while posted as Lecturer in History in Government Senior Secondary School, Chah-Ka-Dohra, District Mandi, H.P., was accused of misbehavior with female student of Class 10+2. The alleged conduct of the petitioner being in violation of Rules 3(1)(i), (ii) and (iii) of CCS Conduct Rules,1964, petitioner was charged to have committed misconduct. Inquiry was conducted and the charge was held to have been proved.