- (1.) The challenge in the instant writ petition is to the order dated 11.5.2012 (Annexure P-8), whereby the claim of the petitioner for grant of compassionate allowance under Rule 2.5 of the Punjab Civil Services Rules, Vol. II, has been rejected.
(2.) Facts in brief that would require notice are that the petitioner, who was working as a Process Server was placed under suspension on 31.8.1995 and was charge sheeted vide memo dated 7.9.1995, wherein the following articles of charge had been drawn up against him. "1. That as per Rule 4, Chapter 6-B High Court Rules and orders, Volume IV, Process Server may be required to perform any other public duties that may be assigned to them. 2. That in the light of the above-referred Rule, the Senior Sub Judge, Hoshiarpur vide his order dated 30.8.1995 conveyed under endorsement No.1903, Dated 30.8.1995, directed you to attend the office work of the office of the Distt. & Sessions Judge, Hoshiarpur on 31.8.1995. You were further informed that in case you failed to discharge your duties, disciplinary action will be taken against you. 3. That on 31.8.1995, you attended the office but failed to do the work entrusted to you viz. dusting of library books and maintenance of the lawns in the premises of the Sessions Court. You have not only violated the High Court Rules and Orders but also flouted the orders of the superiors and thus, you are liable to disciplinary action."
(3.) Upon considering the reply filed by the petitioner to the charge sheet as unsatisfactory, the then Senior Sub Judge, Hoshiarpur was appointed as Inquiry Officer vide order dated 4.10.1995. The inquiry report was submitted on 15.1.1995 holding the petitioner to be guilty of the articles of charge framed against him. The copy of the inquiry report was furnished to the petitioner and his objections filed thereto were also considered.;