RITU BAHRI - (1.) WHILE working as an Additional Senior Sub Judge, Gulha, petitioner was placed under suspension vide order dated 17.2.1995 in contemplation of disciplinary proceedings.
(2.) He was served with a memo containing articles of charges vide letter dated 31.5.1995 asking for his reply within 15 days. Petitioner submitted his reply to the charge sheet vide his letter dated 29.6.1995 (Annexure P -4). It appears that on finding the reply of the petitioner unsatisfactory respondent no.3 was appointed as Inquiry Officer. Petitioner participated in the inquiry. The Inquiry Officer submitted his report (Annexure P -5) dated 6.12.1996 holding the petitioner guilty of the charges framed against him. The disciplinary authority on consideration of the inquiry report served a show cause notice dated 29.3.1997 to the petitioner seeking his response as to why the report of the Inquiry Officer be not accepted and penalty of dismissal from service be not imposed upon him. Petitioner submitted his response to the show cause notice dated 7.4.1997. He was finally dismissed from service vide order dated 1.9.1997 passed by the Governor of Haryana on the recommendations of the Punjab & Haryana High Court. Petitioner has challenged the aforesaid order of dismissal and the inquiry report in this petition. During the course of hearing Mr. N.D. Achint petitioner in person argued the matter. He has raised only two issues. (1) That no findings have been recorded by the Inquiry Officer on charges no.4 & 5. (2) That no second show cause notice was issued to the petitioner before passing the order of his dismissal.
(3.) AS regards the first issue, we have perused the inquiry report. The Inquiry Officer has returned the findings on all the charges. The Inquiry Officer has discussed the entire evidence placed on record and returned his findings. Mr. Achint has not been able to point out from the inquiry report as to which of the finding of the Inquiry Officer is contrary to law or without evidence.;