- (1.) The first respondent was served with a Memorandum of Charges on 16th September, 1996, which was unequivocally refuted by him. The Disciplinary Authority considering the denial of charges, on 12th November, 1996, appointed an Inquiry Officer, who after conducting the enquiry, submitted a report to the Disciplinary Authority which contained a finding that the employee had misappropriated a sum of Rs.2,68,317.00. After the report was submitted, the Disciplinary Authority issued a show cause notice on 4th June, 1999, whereby it had proposed to terminate the services of the employee.
(2.) The first respondent submitted the reply and the Disciplinary Authority considering the explanation passed an order of dismissal on 6th September, 1999 and he stood dismissed from that day. The order passed by the State Government dismissing the employee read as follows:- "Whereas the commissioner of Inquiries has submitted his report to the Government and has found him guilty of having embezzled Government money to the tune of Rs.2,68,317.00 (Rupees two lacs, sixty eight thousand, three hundred and seventeen only) besides being responsible for financial mis- conduct and complete lack of devotion to duties. Whereas, after considering the report of the inquiry officer the involvement of Shri R.K. Zalpur, Senior Assistant, has been established in the embezzlement of Government money as indicated above in the office of Resident Commissioner, J&K, New Delhi. Whereas after accepting the report of the inquiry officer and after establishing his involvement, the Government has decided to take action against Shri R.K. Zalpuri, Sr. Assistant in terms of clause (viii) of rule 30 of the J&K (Classification Control and Appeal) Rules, 1956 which provides dismissal from service. Whereas, Shri R.K. Zalpuri was informed about the decision of the Government vide communication No. GAD (Admn.) TA 3391-IV dated 04.06.1999 and was called upon under rules to show cause as to why the proposed action is not taken against him. Whereas Shri R.K. Zalpuri has furnished his reply to the notice served upon him, which has been considered by the Government and no merit was found in he same; Now, therefore, Shri R.K. Zalpur, Senior Assistant, in the office of the Resident Commissioner, J&K, New Delhi is hereby dismissed from Government service with immediate effect in terms of clause VIII of Rule 30 of J&K Civil Service (CCA) Rules, 1956."
(3.) After the said order was passed, the first respondent did not prefer any departmental appeal nor did he approach any superior authority for redressal of his grievance. However, on 18th February, 2006, he filed a writ petition (S.W.P. No.352 of 2006) before the High Court challenging his dismissal from service. Various assertions were made in the writ petition with regard to the defects in conducting of the inquiry including the one that there had been violation of Rule 34 of the Jammu and Kashmir Civil Services (Classification, Control & Appeal) Rules, 1956, for he had not been afforded an opportunity of hearing in the manner provided in the said Rules. In the writ petition nothing was stated what he had done from 1999 to 2006.;