DALJIT SINGH SAMBYAL Vs. STATE OF J&K

JUDGEMENT

(1.) THE facts of the case in brief are these: The petitioner was a clerk in the Education Department. He was placed under suspension "in December, 1972 because of his involvement in a case of mis -appropriation. The charge of mis -appropriation was enquired under the J&K Government Servants Prevention of Corruption (Commission) Act 1962 (hereinafter the Act1). On the report of the Commission, the petitioner was removed from service by order dated 14.1.1976.

(2.) THE petitioner challenges the order of termination on the grounds:

(3.) THE respondents have denied that the petitioner was not provided the copies of the proceedings or he had no notice of the order impugned because the same was passed only after considering his explanation. They have also challenged the maintainability of the petitioner after a lapse of nearly 20 years when the petitioner knew that he stood terminated.