RAVI Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The petitioner who was an employee of the respondent - Corporation has approached this Court in the instant writ petition with the prayer to quash the orders Annexures - F and H dtd. 17/12/2013 passed by the 2nd respondent and the order dtd. 20/4/2015 passed by the 1st respondent respectively.

(2.) Heard the learned counsel for the parties and also perused the material on record.

(3.) On the allegation that the petitioner was involved in a case of misappropriation which had caused financial loss of Rs.13,40,000.00, a domestic enquiry was held against the petitioner in which the Enquiry Officer had submitted a report on 13/5/2011 holding that the charges levelled against the petitioner was proved. Based on the said enquiry report, the Disciplinary Authority had passed an order of punishment on 17/12/2013 dismissing the petitioner from service and also had ordered for recovery of an amount of Rs.7,78,672.00 excluding the amount already recovered from the petitioner. Being aggrieved by the said order of punishment, the petitioner had preferred an appeal before the 1st respondent Appellate Authority and the said appeal was dismissed by the Appellate Authority vide order Annexure - H dtd. 20/4/2015. Assailing the same, the petitioner is before this Court.