SHIV KUMAR Vs. GOVT OF NATIONAL CAPITAL TERRITORY OF DELHI

JUDGEMENT

(1.) THIS is the second round of litigation, as the applicant had earlier filed O. A. 2189/1998 which was disposed of by Tribunal's order dated 2.11.2000. In this order, the impugned appellate authority's order dated 11.6.1998 was quashed and set aside and the case was remitted to the appellate authority to pass a fresh order after affording a personal hearing to the applicant. In pursuance of the Tribunal's order, the appellate authority has passed the order dated 26.3.2001 which has been impugned in the present application.

(2.) The brief relevant facts of the case are that the applicant was dealt with departmen-tally on the grounds that he had submitted a wrong and bogus verification report on a passport enquiry relating to one Shri Tejveer Singh Shergill. It was alleged that he had submitted his report confirming the stay of the applicant for more than two years in R.K. Puram, New Delhi. On re-verification, the respondents have stated that it has been prima facie established that the applicant was found that Shri Tejveer Singh Shergill never resided at the given address and thus he had submitted a wrong and bogus verification report. The Inquiry Officer had submitted his findings holding the applicant guilty of the charge. The written/oral submissions of the applicant were found unsatisfactory. The disciplinary authority imposed the punishment of dismissal from service on the applicant vide his order dated 20.3.1997. In terms of Tribunal's order in O.A. 2189/98, the appellate authority has passed a fresh order after, giving a personal hearing to the applicant by order dated 26.3.2001.

(3.) ONE of the main reliefs prayed for by the applicant in the present application was that the records of the case should be called for and the inquiry report and impugned order of punishment should be quashed and set aside with consequential benefits of reinstatement and monetary benefits.