- (1.) I. P. Vasishth, J. Services of the private respondent No. 1 Chinta Haran Pathak from the post of Milk Supervisor, Government Dairy, Agra were dispensed with under order of dismissal dated 31-12-1980, affirmed in appeal on 23-11-1983 in pursuance to an adverse report of the inquiry autho rity on the charges of misconduct. The dismissal was set aside by the Services Tribunal under impugned order Annexure-1 with the writ petition ; feeling aggrieved against which the State has approached this Court by way of writ proceedings under Article 226 of the Constitution of India.
(2.) THE moot point involved in the case is as to whether the Inquiry Officer could proceed on the basis or charge-sheet Annexure-5 issued under his own signatures. To be precise, the charge-sheet was neither issued nor ever approved by the appointing authority and it is no body's case that the service rules applicable to the case authorised the Inquiry Officer to issue the charge-sheet. The learned Standing Counsel tried to make out an authority for Inquiry Officer to issue the chargesheet under orders dated 8-3-1977 passed on letter (Annexure-2) ; order dated 25-3-1977 (Annaxure-3) and letter dated 16-4-1977 Annexure-4. His effort appears to be misconceived because the orders on Annexures-2 and 3 do not go beyond appointment of the Dairy Engineer as the Inquiry Officer; whereas the letter Annsxure-4 is in the nature of a direction to the Supervising Officer of the delinquent employee to send all the relevant papers in a confidential manner to the Inquiry Officer to facilitate early action. Since the appointing authority neither issued the chargesheet nor ever accorded its approval thereto explicitly or by necessary implication, there fore, the Tribunal was fully justified in concluding that the orders of dismissal suffered the lack of jurisdiction and, as such, were illegal. The legal proposi tion is further borne out from the ratio of Pradyat Kumar Base v. The Hon'ble the Chief Justice of Calcutta High Court, (1955) 2 SCR 1331, Paresh Chandra v. Col lector of Calcutta, 1979 (1) SLR 44 and /. S. Ahuja v. State of Punjab and others, 1990 (4) SLR 140.
(3.) HENCE for the reasons recorded above, for want of merits, the writ petition fails and is accordingly dismissed. There would however, be no order as to costs. Petition dismissed. .;