- (1.) Heard petitioner Sri Man Mohan Singh Jaggi appearing in person and Ms. Alka Verma appearing for the Respondents.
(2.) By means of this writ petition, the petitioner has prayed for issuance of a writ in the nature of certiorari to quash the order of dismissal from service dated 8/ 10.11.1994 and the order dated 20.3.1995 passed by the appellate authority Respondent No. 1, namely the Managing Director, Food Corporation of India, New Delhi, confirming the aforesaid order of dismissal. The petitioner has further prayed that the enquiry proceedings initiated under the directions of Respondent No. 3 namely, Senior Regional Manager, Food Corporation of India, Lucknow and held by the enquiry officer Respondent No. 4 Sri A. A. Kazmi (Respondent No. 4 herein) be quashed and the respondents be directed to reinstate him in service with all consequential benefits.
(3.) The grievance of the petitioner is that the enquiry proceedings against him were conducted by Respondent No. 4 in a prejudicial manner, inasmuch as he was denied the inspection of some of the relevant documents on which the prosecution has relied upon to prove the charges against him. He also stated that respondent No. 4, who was earlier appointed as presenting officer, was subsequently made the enquiry officer, did not afford any opportunity even after the orders passed by the respondent No. 3 and he intentionally did not supply essential documents, required by the petitioner to put his defence, although according to the respondents, Mr. Kazmi did not conduct any proceedings. His further grievance is that he was also not allowed to cross-examine the prosecution witnesses, therefore, the enquiry proceedings stood vitiated in law, as principles of natural justice were violated.;