GURU NANAK DEV UNIVERSITY,AMRITSAR Vs. BALJIT SINGH SAINI
LAWS(P&H)-2014-3-306
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 13,2014

Guru Nanak Dev University,Amritsar Appellant
VERSUS
Baljit Singh Saini Respondents

JUDGEMENT

- (1.) C .M.No. 1001 of 2014 Miscellaneous application is allowed as prayed for. LPA No.1870 of 2010 Baljit Singh Saini, the respondent was entered in service of the appellant in the year 1972 as a Clerk -cum -typist. He was promoted to the post of Assistant and Senior Assistant in the year 1987.
(2.) IN the year 1989 one Mrs. Ranu Sandhu appeared in examination centre other than allotted to her by the respondent - university. During preliminary enquiry, it transpired that qua submission of application form of aforesaid Mrs. Ranu Sandhu, who appeared in the examination, some cutting has been made to show that it was submitted within time.
(3.) THE respondent was put under suspension on 18.05.1990, which followed by issuance of show cause notice and conducting an enquiry wherein opportunity was given to him to defend his case. As per facts on record, the following four charges were levelled against the respondent: - "1. That Sh.Baljit Singh Saini acted in a manner which is unbecoming of an employee of the University by abusing his position while helping Mrs.Ranu Sandhu in her attempt to alter the dates of submission of admission form and of depositing the fee from 25.1.89 to 25.11.88 in order to play fraud. 2. That Sh.Baljit Singh Saini managed to facilitate appearance of Mrs.Ranu Sandhu in the Examination Centre at Jalandhar -II with connivance of Mrs. Kamlesh Saini who was posted as Examination Superintendent there, knowing it will that her appearance at that examination centre was not legal, and that Mrs.Ranu Sandhu was under legal obligation to appear in the examination at the allotted centre Amritsar -III. 3. That Sh.Baljit Singh Saini, intentionally violated the statutory provisions and standing instructions of the University by maneuvering appearance of Mrs. Ranu Sandhu at the exam centre other than that allotted to her. 4. That Sh.Baljit Singh Saini committed serious misconduct in view of the aforesaid charges for which he is liable to be punished under the prescribed statutes governing conditions of his employment.";


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