SHANKAR Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) The issue involved in these writ petitions are common and therefore with the consent of the learned counsel appearing for the parties, the petitions are heard together and disposed of by this common order.

(2.) The petitioner is the employee of the respondent-Corporation. Charge sheet was issued to him regarding certain misconduct and thereafter without holding any inquiry, order of punishment imposing minor punishment was passed by the Disciplinary Authority. Being aggrieved by the same, the petitioner had approached the 2nd respondent-Appellate Authority who had modified the order of punishment. Being not satisfied with the same, the petitioner is before this Court.

(3.) Learned counsel for the petitioner submits that the Disciplinary Authority had passed an order of punishment without holding an inquiry. Even if the Disciplinary Authority decides passing minor punishment, holding of an inquiry is mandatory and the same cannot be dispensed with. He also submits that no reasons have been assigned by the Disciplinary Authority for dispensing with holding of inquiry. In support of his contentions, he has placed reliance on the judgment of the division bench of this court in Writ Appeal No.100217/2018 disposed of on 27/2/2019 and also in the order passed by this Court in Writ Petition No.112753/2014 disposed of on 13/7/2023.