- (1.) This is a plaintiffs second appeal against the judgment and decree dated 20-8-1974 passed by the learned District Judge, Dehradun.
(2.) Briefly staled the facts giving rise to this appeal are that the plaintiff-appellant was appointed as Designer and was posted in the Design and Drawing Section of the Indian Institute of Petroleum, post Office Mohkampur, district Dehradun. He joined service on 23-4-1969. Sri M. G. Krishna is the Director of Indian Institute of Petroleum at Mohkampur and Sarvasri K. P. Rao and P. P. Ohri are incharge Scientific section and Head of the Department and Immediate Officer of Scientific Section respectively.
(3.) Shortly after the appellant was appointed as Designer complaints of culpable misconduct and misbehaviour towards his seniors and subordinates started pouring in against him. The Director of the Indian Institute of Petroleum was apprised with those complaints and on one occasion the appellant even offered an apology and promised to behave properly in future but in vain. On 9-7-1971, Sri K.C. Rastogi, Section Officer sent a report (Ex. Ka. 21) to the Director detailing the instances of misconduct and misbehaviour on the part of the applicant. It was also stated that if the action was delayed some unpleasant incident may take place. After considering all the allegations and arriving at the conclusion that they were prima' facie correct and serious, the Director (Sri Krishna) passed an order on the same day (i. e. 9-7-1971) suspending the appellant with immediate effect as disciplinary inquiry was contemplated against him. This suspension order is Ex. 1.;