Rakesh Tiwari - (1.) -Heard counsel for the parties and perused the record.
(2.) RAJA Balwant Singh College, Agra, imparts education to students up to the Graduation level. It also has an agricultural farm at Amagarh, district Etah. The petitioner was appointed as tractor driver on 8.5.1985, by the Principal of the said college in the agricultural farm. It is submitted that in pursuance of the appointment letter, the petitioner joined his duties on 16.7.1987. He was placed under suspension vide order dated 29.3.1989, pending disciplinary enquiry proceedings. The counsel for the petitioner contends that since certain documents relied upon by the respondents had not been supplied to the petitioner, he submitted applications on 10.4.1989 and 15.5.1989 to the Principal requesting him to furnish a copy of the aforesaid documents but was not given any of the documents demanded by him. He, therefore, moved another application requesting the Principal to furnish copies of the documents sought to be relied upon by the respondents in the enquiry and also for payment of subsistence allowance which was not paid to him since passing of the order of suspension.
(3.) THE petitioner submitted his reply to the charge-sheet on 19.6.1990, even though copies of the documents which were sought to be relied upon by the respondents in disciplinary proceedings had not been furnished to him inspite of several reminders. It is alleged that after submission of the reply by him on 19.6.1990, no proceedings what-soever were initiated and the petitioner was arbitrarily kept under suspension without even payment of subsistence allowance. He also moved an application on 10.9.1990 in this regard but no heed was paid by the respondent. It is submitted by him that on 28.11.1990, a notice was issued directing him to appear before the Enquiry Committee on 7.12.1990, but he could not appear due to paucity of funds. After receiving the notice dated 28.11.1990, the petitioner submitted an application on 30.9.1990 requesting the Chairman of the Enquiry Committee to conclude the enquiry proceedings but nothing has been done till date.;