MANAGING COMMITTEE Vs. B K GOPAL KRISHNA

JUDGEMENT

(1.) These two appeals are filed by the Management as well as by the employee challenging the order passed by the Learned Single Judge in W.P. No. 14280/2006 dt. 31st July 2009. Heard the counsel for all the parties.

(2.) The facts leading to these appeals are as hereunder:

(3.) The employee sent a detailed reply explaining the circumstances which made him not to attend for duty and the Medical Certificate produced by him was not considered by the Management. Since the reply sent was not up to the satisfaction of the Management, the Management proceeded with the enquiry. In the enquiry it is held that the charges leveled against the employee were proved. The Disciplinary Authority by his order dt. 8.7.2004 imposed a penalty of compulsory retirement from service.