ANIL KUMAR,J. - (1.) HEARD Sri Prashant Chandra, learned Senior Counsel assisted by Ms. Nandita Bharti on behalf of the petitioner and the learned Additional Chief Standing Counsel for opposite parties.
(2.) BY means of present writ petition, the petitioner has prayed for quashing of the order dated 9.1.2008 (annexure -2 to the writ petition) by which the petitioner was dismissed from service and also the enquiry report dated 19.6.2007 . The factual matrix, as submitted by Sri Prashant Chandra learned Senior Counsel, are that the petitioner, who was working on the post of Deputy Director General ( Prisons) was placed under suspension by order dated 30.5.2005. The sole reason for placing the petitioner under suspension was that the petitioner had conducted an enquiry against some police personnels and during the course of enquiry, he had refused to succumb to the pressure exerted by the then Senior Superintendent of Police, Mr. Navneet Shikera, a blue eyed officer of the Government to give a clean chit to some erring officers.
(3.) THEREAFTER , a charge-sheet was served on the petitioner on 8.11.2005 whereby absolutely vague and baseless charges were levelled against the petitioner which are as under:- (1) One under trial prisoner Atul Singh had made a call on the basis phone of the petitioner from his mobile phone and in his conversation with him; the petitioner had given assurance to extend help to him in regard to his transfer to Faitehgarh Jail. (2) After receiving the aforesaid phone-call, the petitioner failed to conduct immediate inspection of the jail. ;