YASH PAUL GOEL Vs. H.P.M.C.

JUDGEMENT

(1.) IN the present petition, the petitioner has prayed for the following relief:

(2.) WHILE being posted as Senior Accountant, disciplinary action was initiated against the petitioner for his alleged misconduct. The following articles of charges were served upon him vide memorandum dated 9.8.1990: -

(3.) INQUIRY Officer Shri R.M. Sood, fixed the first date of hearing on 5.12.1991 when a request for an adjournment was made by the delinquent officer, on the ground that his Defence Assistant was not available. The matter was adjourned for 9.12.1991 when again a request was made for a short adjournment on the ground that the Defence Assistant was busy with the marriage of his sister. This is so evident from the letter dated 9.12.1991 written by the Delinquent Officer to the Inquiry Officer (Annexure P -25). However, the proceedings were not adjourned and the statement of the Delinquent Officer was partly recorded. The next date of hearing was fixed for 20.3.1992, the intimation of which was sent by the Inquiry Officer to the petitioner through a telegram which was received by him only on 19.12.1991. Since he could not contact his Defence Assistant, an adjournment was requested for, which was also turned down and the Inquiry Officer continued with the recording of the statement of the Delinquent Officer on the said date as also the next date i.e. 21.3.1992.