STATE OF HIMACHAL PRADESH Vs. HOSHIAR SINGH

JUDGEMENT

(1.) The respondent, while working as TGT(A) in Government Senior Secondary School, Bathu Tipri, District Kangra, was served a Charge- Sheet under Rule 14 of Central Civil Services (Classification, Control and Appeal) Rules, 1965, on charges of molesting a minor girl student on 3/2/2001, who was studying in 7th standard.

(2.) An inquiry was conducted against him and the Inquiry Officer, in his report dt. 7/5/2004, found him guilty of such charge and gave reasons for the same.

(3.) On the basis of inquiry report submitted by the Inquiry Officer, on 17/6/2004, penalty of removal from service was imposed on the respondent.