UNION OF INDIA Vs. T V PATEL

JUDGEMENT

(1.) Leave granted.

(2.) These appeals preferred by the Union of India arise out of common question of facts and law and they are being disposed of by this common order. The facts are identical. For the sake of brevity we are taking facts from S.L.P. (C) No. 11651 of 2005.

(3.) The facts in compendium are as follows : The respondent was functioning as SDO (Phone) at Navsari Telephone Exchange. He was found to have been involved in providing telephone connection in contravention of the P and T Manual thereby causing huge avoidable financial loss to the Department. A memorandum and the article of charges framed against the respondent are coined in identical language. A memorandum dated 30-6-1997 along with the substance of imputation of conduct was served on the respondent.