- (1.) The petitioner joined the Haryana State Cooperative Supply and Marketing Federation Ltd. as Field Inspector(Junior) on 26.02.1973. In November, 1983, he was transferred from Kaithal to Fatehabad. During the month of May/July, the petitioner was directed to take over the charge of wheat stock from one Sh. Om Parkash Saharan, Cotton Supervisor. The petitioner had then pointed out various short comings in the wheat stock which was found to be in deteriorated condition. The stock had already been rejected by the Food Corporation of India.
(2.) The petitioner kept on reporting the matter to the District Manager, Hisar fortnightly. During March, 1985, the stock was put to an auction for the sale of damaged stock and various private parties offered the amount of Rs. 120/- per quintal. However, this offer was rejected by the Head Office. On 21.02.1986, another auction was held after a period of one year and the stocked wheat was auctioned @ Rs. 145/- to Rs. 165/- per quintal. On this basis, District Manager was issued a charge sheet on 06.11.1987. The charges levelled against Sh. Pritam Singh, District Manager were duly proved and he was issued a show cause notice for dismissal from service. As per the petitioner, the District Manager, however, managed the things and was let off by the respondent department only with a minor punishment of censure.
(3.) Some junior persons to the petitioner were promoted to the post of Manager 'C' grade on 19.12.1994. On 09.01.1995, petitioner was issued a charge sheet blaming him regarding his responsibility for shortage of wheat. The petitioner filed reply to the charge sheet. Enquiry Officer was appointed to enquire the charges. The petitioner had approached this Court by filing a writ petition. The said Civil Writ Petition No. 3131 of 1996 was disposed of with directions to the respondent to complete the enquiry proceedings within a period of six months. Thereafter, Enquiry Officer sought certain documents/ evidence on 28.09.1996. The Presenting Officer asked the District Manager to furnish the documents/evidence as was required by the Enquiry Officer. He in turn sought the same information from the Accounts Officer but still on 04.10.1996, the petitioner received a show cause notice for his dismissal from service and for effecting recovery from him.;