BHARAT ELECTRONICS LIMITED BANGALORE Vs. G YERUSWAMY

JUDGEMENT

(1.) THE management, appellant being aggrieved by the Orderof the learned single judge passed in W. P. No. 12408 of 1996, dated 27-1-1999 has preferred this writ appeal.

(2.) THE brief facts of the case are as follows. The respondent was working as deputy manager, production control, naval division under the appellant-company. He was charge-sheeted by a charge-sheet dated 21-10-1994 for certain acts of misconduct of drawing unauthorisedly certain silver materials for naval equipment division where there was no requirement of silver parts and he also failed to store them safely in appropriate stores and he failed to produce them when asked by his superiors and other charges as mentioned in the charge-sheet.

(3.) THE respondent submitted his explanation to the charge-sheet. The explanation was not satisfactory and the management, appellant decided to hold an enquiry in the matter. An enquiry officer was appointed. The enquiry officer held the enquiry in accordance with law and in accordance with bel executive conduct discipline and appeal Rule s (in short, 'ecda Rule s') observing principles of natural justice.