REGIONAL DIRECTOR INDIAN AIRLINES LTD Vs. B BABAI

JUDGEMENT

(1.) The Respondent - Indian Airlines Limited, in W.P. No. 18730/1994 is impugning the order dated 21.09.1998 passed in. the said Writ Petition.

(2.) The facts leading to this Intra Court appeal are as under :

(3.) Pursuant to the said finding of the enquiry report, show cause notice was issued on the Respondent on 16.06.1994 proposing punishment for his removal from service which was challenged by the Respondent in W.P. No. 18730/1994 which was initially stayed and later by an order dated 14.09.1994 Single Judge of this Court permitted the Appellant to complete the disciplinary proceedings and pass final orders. However, the Appellant was not permitted to give effect to the said order, until further orders to be passed in the said Writ Petition. Subsequently, enquiry was completed and the order was passed for removal of Respondent from service by order dated 04.05.1995. On such order being passed, Respondent herein, Petitioner before Single Judge, made necessary amendment to the Writ Petition filed by him. Thereafter the Single Judge by an order dated 21.09.1998 allowed the said Writ Petition filed by the Respondent - employee holding that the enquiry conducted by the Appellant is defective and hence the order of his removal from service was quashed reserving liberty to the Appellant herein to hold denova enquiry against the Respondent - delinquent employee and also granted certain reliefs to the Respondent regarding payment of full salary from the date of suspension till the date he will be reinstituted with all consequential benefits and also for payment of monetary benefits within 60 days from the date of receipt of the said order. if the Petitioner is continued under suspension until denova enquiry is completed, he shall be paid subsistence allowance including increments in addition to the back salary payable to him as above.