RAMESH CHAUHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner was appointed as Assistant Sub Inspector on 29.10.1993 against 1% quota reserved for sportsman. A notice was issued to him on 3.2.1997. He filed reply to the same. A Regular inquiry was instituted against the petitioner vide order dated 25.3.1997. He was supplied with the substance of imputation of misconduct on 8.4.1997. He filed reply to the same on 15.4.1997. The regular charge -sheet was issued on 16.8.1997. The Inquiry Officer was appointed. He submitted inquiry report. Consequently, show cause notice dated 25.5.1998 was issued to the petitioner. He assailed the show cause notice dated 25.5.1998 before the learned Himachal Pradesh Administrative Tribunal. The learned Himachal Pradesh Administrative Tribunal granted the interim relief to the petitioner.

(2.) MR . Dilip Sharma, Advocate has vehemently argued that the initiation of departmental proceedings against the petitioner was not warranted. According to him, the petitioner was fully eligible and qualified to be considered for the post of Assistant Sub Inspector in the year 1993.

(3.) I have heard the learned counsel for the parties and have gone through the pleadings carefully.