2001 LAB. I. C. 2710 ::(2001) ILR 2 P&H 156

Punjab And Haryana High Court

Hon'ble Judge(s): Methab S. Gill , J

Constitution of India , Art.309, Art.311— Punjab Civil Services (Punishment and Appeal) Rules (1970) , R. 9— Departmental enquiry - De novo Inquiry - Inquiry Officer exonerating petitioner delinquent of all charges - Punishing Authority disagreeing with Inquiry Officer has to record his own reasons to that effect - It cannot order a de novo inquiry - Hence, order of Punishing Authority directing to hold de novo inquiry without going into details as to disagreement with Inquiry Officer - Not proper. (1971) 1 SLR 29, Distlng. (Para 16 19)