J. C. Verma, J. - (1.) The petitioner is challenging the issuance of the charge-sheet Annexures 17 and 18 dated 10-3-1997 and also the instructions Annexure-21 dated 19-7-1993. The grounds for challenge in the writ petition so far the charge-sheet is concerned are : (1) that the charge-sheet is said to have been issued for an incident of the year 1985; (2) there is no explanation whatsoever of the delay of 12 years before issuance of the charge-sheet; (3) the petitioner at the relevant time was neither concerned nor was posted in the office, to which offence the alleged charge-sheet is concerned; (4) the omission/ misconducts as enumerated in the charge-sheet had been accomplished much before the charge of said office was made over to the petitioner; (5) according to the petitioner there is a legal bias/malice on the part of respondent who had issued the charge-sheet after unexplained 12 years when,the case of the petitioner was to be considered for promotion as Executive Engineer.
(2.) The above are interalia certain grounds upon which the petitioner relies.
(3.) The petitioner had been appointed as Junior Engineer in February 1970, promoted to the post of Assistant Engineer in September, 1979. It is stated that except the present charge-sheet there is nothing adverse against the petitioner. It is further submitted that the petitioner is high on the seniority list and was to be considered on the post of Executive Engineer but for issuance of the present charge-sheet the promotion of the petitioner has been blocked.;