K.S. Rathore, J. - (1.) The present writ petition is preferred by the petitioner against the 1 charge sheet dated 29.9.1994, enquiry report dated 15.6.1995, punishment order of removal from service dated 28.9.1995 and order of appellate authority dated 5.6.1996.
(2.) At the relevant point of time, the petitioner was working as Deputy Manager at Regional Office, Indore. The statement of allegation along with charge sheet was served upon the petitioner on 29.9.1994 with regard to draw fake TA bills. After receiving reply from the petitioner, the enquiry was conducted. Since the petitioner was to retire on 21.12.1994 after attaining the superannuary age an enquiry was under contemplation, his services were extended as per provisions of Rule 29 Sub-rule 4 from time to time. After receipt of enquiry report from the enquiry officer, the disciplinary authority dismissed the services of the petitioner as the serious charges were levelled against the petitioner vide order dated 28.9.1995. Against which the appeal was filed before the appellate authority and the same was dismissed by the is appellate authority vide order dated 5th June, 1996.
(3.) Having heard arguments advanced on behalf of the parties, I have to examine whether the charge sheet dated 29.9.1994 is issued in contravention of the rules or not and the enquiry report dated 15.6.1995 is passed without giving opportunity to the petitioner or not.;