STATE OF HIMACHAL PRADESH Vs. JAWALA DASS SHARMA

JUDGEMENT

(1.) PETITIONERS herein have assailed the order dated 24th June, 2002 passed by the Himachal Pradesh Administrative Tribunal, Shimla (hereinafter referred to as the Tribunal) in O.A. No. 243 of 2001, allowing the Original Application filed by Shri Jawala Dass Sharma, respondent herein.

(2.) FOR the various acts of alleged misconduct, a preliminary inquiry was got conducted by the State. The respondent, who was working as a Range Officer was charge -sheeted on 5.9.1989 by the Conservator of Forests, Circle Shimla, with the following charges:

(3.) THE respondent preferred a statutory appeal, which was rejected by the Financial Commissioner -cum -Secretary (Forests), Government of Himachal Pradesh, in terms of order dated 18.10.2000. While considering the same, the Appellate Authority sought for the comments from the department and also called for the record.