MANI KANT ARYA Vs. RAJASTHAN KHADI AND VILLAGE INDUSTRIES BOARD AND
LAWS(RAJ)-1993-7-35
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on July 06,1993

MANI KANT ARYA Appellant
VERSUS
RAJASTHAN KHADI Respondents

JUDGEMENT

- (1.) THIS petition involves a challenge to the order dated March 18, 1987 (Exhibit-10) passed by the Secretary, Rajasthan Khadi and Village Industries Board, Jaipur (for short 'the respondent Board') as also to the decision of the working committee of the respondent Board taken in its meeting held on February 28, 1987.
(2.) PETITIONER Mani Kant Arya, who was employed as District Industries Inspector, and who was at the relevant time posted at District Industries Centre, Banswara, was suspended by the respondent Board vide order dated October 22, 1982 in contemplation of a departmental inquiry. His suspension was followed by a memo dated December 7, 1982 issued under the signatures of the Secretary of the respondent Board. Petitioner was charged with the allegation of misappropriation of funds of the Board which were recovered from the workers. Petitioner replied the charges vide Exhibit-3 dated January 15, 1983. Shri Kamal Kishore Goswami was appointed as Inquiry Officer by an order dated October 5, 1985. During the pendency of inquiry, suspension of the petitioner was revoked by an office order dated February 24, 1984. He was however again suspended by order Exhibit6 dated July 24, 1984. Shri Kamal Kishore Goswami started the inquiry but he was replaced by one Shri Jitmal Kachhara. A third Inquiry Officer namely Shri Shantilal Bordia was ordered to inquire into the matter vide order dated March 18, 1985.
(3.) ACCORDING to the petitioner he was suffering from a severe skin disease and on account of his sickness he had nominated Shri Mukund Singh Chauhan as his representative in the departmental inquiry.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.