FAROOQ HUSSAIN Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Petitioner, who is working as a Depot Manager with the respondent-Corporation, has preferred the instant writ petition with a prayer to quash the order dtd. 15/4/2013 passed by respondent no.1 and the order dtd. 28/5/2014 passed by respondent no.2 at Annexures-E & F, respectively, and he has also sought for a writ of mandamus directing the respondents to restore the increments which were reduced from the salary of the petitioner and also direct to pay all the arrears with all consequential benefits.

(2.) Heard the learned Counsel for the petitioner and the learned Counsel for the respondent-Corporation.

(3.) Brief facts of the case relevant for the purpose of disposal of this writ petition are, the petitioner was appointed as Artisan/Mechanic in the respondent-Corporation in the year 1988 and subsequently, he was promoted to the post of Depot Manager. When he was working as Depot Manager in Gurmitkal Depot, charge sheet was issued to him on 27/12/2012 alleging that due to his negligence in discharging the duty, many routes were cancelled and it was also alleged that the petitioner had no control over the sub-ordinate staff, which had resulted in total loss of Rs.65,32,456.00 to the respondent-Corporation.