C RAMESH Vs. HINDUSTAN AERONAUTICS LIMITED

JUDGEMENT

(1.) The petitioner in this writ petition has called in question the order of dismissal dated 30.12.2016, passed by the respondents - Hindustan Aeronautics Limited (hereinafter referred to as 'HAL' for short) dismissing the petitioner from service on the allegations of unauthorized absence and the order of the Appellate Authority dated 06.07.2017, affirming the order of dismissal.

(2.) Brief facts of the case leading to the filing of the writ petition, borne out from the pleadings are as follows:-

(3.) The petitioner submitted a representation to the respondents - HAL to transfer him to the Detachment Air Force Station at Tambaram, Chennai. The request was acceded to and the petitioner was transferred to Chennai in the month of July, 2008 and worked in the same cadre upto 07.05.2015. During his tenure at Chennai, the petitioner was issued with a charge sheet dated 15.02.2012, alleging unauthorised absence for 53 days which culminated in imposition of penalty of censure. After which, again on the misconduct of the unauthorized absence, another charge sheet was issued on 10.03.2015, which culminated in imposition of penalty of stoppage of one increment with cumulative effect. Appeal filed challenging the aforesaid penalties were also rejected.