- (1.)The present Writ Petition has been filed under Article 226 of the Constitution of India, inter-alia, praying for quashing the orders dated 2.8.2000 and 8.9.2000 (Annexures-8 and 7 respectively to the Writ Petition) passed by the State Public Services Tribunal and for quashing the order of punishment dated 16.1.1984 passed by the Disciplinary Authority (Annexure-5 to the Writ Petition) and the order dated 18.10.1989 passed by the Appellate Authority (Annexure-6 to the Writ Petition).
(2.)It appears that at the relevant time, the Petitioner was working on the post of Record Keeper in Nagar Palika. Hamirpur, District-Hamirpur. By the order dated 22.8.1983 (Annexure-1 to the Writ Petition), the Petitioner was suspended and disciplinary enquiry was ordered. The Enquiry Officer was appointed, and he issued a charge-sheet dated 17.10.1983 (Annexure-2 to the Writ Petition) to the Petitioner levelling 4 charges.
(3.)First charge was that the Petitioner left the Headquarter on 7.8.1983 availing casual leave on 8.8.1983 and 9.8.1983 without any permission to leave the Headquarter and without handing over the Keys of his Almirah wherein the Octroi receipts were kept, to any person.