C.K.THAKKER - (1.) This petition is filed by the petitioner for an appropriate writ, direction or order quashing and setting aside an order dated 23rd July, 1998 passed in O.A. No. 133/1991 by the H.P. Administrative Tribunal.
(2.) The case of the petitioner was that he joined the services with the H.P. State Civil Supplies Corporation ("Corporation for short) on 2nd September, 1981. He was in charge of Sales Depot. On 2nd September, 1986, certain allegations were levelled against the petitioner which included financial irregularities as well as misappropriation of money. Inquiry was ordered to be instituted. The Inquiry Officer found the allegations proved and submitted his report on 28th April, 1988, holding the charges levelled against the petitioner established. On 2nd January, 1990, the petitioner was imposed a penalty of removal from service. An appeal filed by the petitioner against the said order was also dismissed on 22nd September, 1990. Being aggrieved by the said order, the petitioner approached the Tribunal and as stated above, the Tribunal also dismissed his petition.
(3.) At the time of hearing of the petition, two contentions were raised by the learned Counsel for the petitioner. Firstly, no report of the Inquiry Officer was supplied to the petitioner. Secondly, no opportunity on quantum of punishment was afforded to him.;