- (1.) ALOKE.Chakrabarti,.J. The.order.dated.4-7-1997.as.Annexure.6.to.the.writ.petition.passed.under.the.order.of.Gover.nor.on.the.basis.of.recommendation.made.by.the.High.Court.removing.the.petitioner.from.service,.half.been.challenged..Sup.plementary.affidavit,.counter-affidavit.and.rejoinder-affidavit.have.been.filed.
(2.) ..Heard.Mr..Ravikant,.learned.Counsel.for.the.petitioner.and.Mr..Sunil.Ambwani,.leailned.Counsel.for.the.respondent.High.Court. ..Facts.stated.in.the.writ.petition.relevant.for.its..disposal.are.that.the.petitioner.while.:was.posted.as.Additional.District.Judge.was.served.with.a.charge-sheet.and.a.disciplinary.proceedings.was.thus.initiated.petitioner.was.placed.under.suspension.by.order.dated.29-11-1995..After.holding.inquiry.in.the.said.disciplinary.proceeding.report.was.submitted.on.9-9-1996..Accordingly.to.the.inquiry.report.the.charges.l.(i).partly,.1..(ii),.l.(v),.partly,.1..(viii),.2.(i).partly,.2.(ii),i2.(iii),.2.(iv).and.3.to.9.had.been.established.against.the.petitioner..Opportunity.having.been.granted.the.petitioner.submitted.his.comments.on.the.inquiry.report..The.Administrative.Com.mittee.of.the.High.Court.recommended.award.of.punishment.of.reduction.in.rank.to.the.petitioner..The.Full.Court.of.the.High.Court.recommended.punishment.of.removal.from.service. ..Learned.Counsel.for.the.petitioner.contended.that..(i).charges.levelled.against.the.petitioner.did.not.constitute.miscon.duct,..(ii).inquiry.report.is.vitiated.as.based.on.non-existent.facts.and.surmises.and.conjectures,..(iii).petitioner.suffered.from.discrimination.as.other.officers.having.faced.serious.charges.did.not.suffer.ex.treme.punishment.of.removal,..(iv).recom.mendation.of.the.Administrative.Com.mittee.was.not.accepted.without.as-coming.any.reason.and..(v).relevant.documents.having.not.been.supplied.amounted.to.violation.of.principles.of.natural.justice.
(3.) ..Learned.Counsel.for.the.petitioner.in.support.of.his.first.contention.referred.to.the.charges.levelled.against.the.petitioner.and.contended.that.even.as.suming.that.all.those.charges.are.proved,.they.did.not.amount.to.misconduct..It.is.stated.that.while.discharging.judicial.duties.as.a.judicial.officer.petitioner.granted.bail.considering.the.merits.of.the.matter.and,.therefore.holding.an.adverse.view.with.regard.to.such.grant.of.bail,.misconduct.cannot.be.imputed..It.has.been.contended.that.successive.bail.ap.plications.by.the.same.accused.are.main.tainable.in.law.on.fresh.grounds.and.dif.ferent.considerations.and.in.support.of.the.same.reliance.was.placed.on.the.cases.of.Babu.Singh.and.others.v..The.State.of.U..P,.AIR.1978.SC.527,.Gama.and.another.v..State.of.U..P..,.1987.Crl.LJ.242.;.Surath.Behera.v..State.of.Orossa,.resported.in.1988.Crl.LJ.1508;.Rajendra.Singh.Sethia.v..State,.1988.Crl.LJ.749.;.Maim.Singh.v..State.of.UP,.1986.All.LJ.1504;.Rajendra.v..State.of.U..P..,.1986.All.LJ.1253.and.Ahmad.Nabi.and.another.v..State.of.U..P,.1986..(23).ACC.119. ..With.regard.to.circumstances.when.bail.can.be.granted,.law.has.been.referred.to.as.decided.in.the.cases.of.The.State.of.Rajendra,.Jaipur.v..Belched,.AIR.1977.SC.2447;.Bhagirath.Singh.Judeja.v..State.of.Gujarat,.AIR.1984.SC.372.and.Rain.Kishore.and.another.v..The.State.of.U..P..,.1991..(28).ACC.458:1991.JIC.678..(All.)..,;