SUKH NANDAN SWAROOP Vs. UNION OF INDIA

JUDGEMENT

(1.) THE instant special appeal has been field under Section 18 of the Rajasthan High Court Ordinance against the order dated 28.1.1983 passed by the learned Single Judge of this Court.

(2.) BRIEF facts necessary to be noticed for final decision of appeal on merits are that the appellant was appointed by the Divisional Personnel Officer, Lucknow Division on 20.9.1957 as Sanitary Inspector in the Northern Railway. The post of Sanitary Inspector is of Class III. While the appellant was serving at Sirsa in Bikaner Division, he was served upon a chard sheet by the Divisional Engineer -II, Bikaner informing him to the effect that he proposed to hold an enquiry against him under the Railway Servants (Discipline and Appeal) Rules, 1968 (here in after referred to as 'the Rules of 1968). This memo was accompanied by statement of charges and statement of allegations vide Annx 3 and 4 to the writ petition. The statement of allegations on the basis of which charges were framed against the appellant are reproduced below:

(3.) THE appellant submitted reply to the aforesaid statments of allegations and charges, which were sent to him by Memorandum dated 29.5.65 and thereafter, an enquiry was conducted into the said charges.