MANOHAR SINGH Vs. MNG DIR. RSRTC AND OTHERS

JUDGEMENT

(1.) Instant petition is directed against order dt.24/01/94 (Ann.6) whereby petitioner has been inflicted with penalty of removal from service, against which he preferred appeal, which too was rejected by a nonspeaking order dt.03/06/95 (Ann.11).

(2.) It is relevant to mention that at the time of admission, as is evident from order sheet dt.06/08/96, Counsel for petitioner confined his grievance only with regard to quantum of penalty inflicted which according to him was shockingly disproportionate to the charges for which he was held guilty.

(3.) Petitioner was appointed as Lower Division Clerk on substantive basis pursuant to recommendations made by recruitment board vide order dt.19/05/1979 (Ann.1); and till June, 1989 worked in Legal Cell while discharging duties of the post of LDC with ability and honesty; and was reporting to Administrative Officer. As alleged, there have been no adverse remarks or explanation or punishment being ever inflicted upon him in his service tenure except penalty impugned. He was transferred in June, 1989 and posted in Office of Chief Manager, RSRTC, Beawar till 25/01/1994 while he was served with notice inflicting penalty of removal from service vide order dt. 24/01/94 (Ann.6).