B. N. DHOTRAD Vs. BOARD OF DIRECTORS

JUDGEMENT

(1.) The petitioner, who was serving the second respondent as a Assistant Task Force Commander has filed the instant writ petition seeking for the following reliefs:

(2.) Heard the learned counsel appearing for the parties.

(3.) On the allegation of misappropriation, a departmental enquiry was held against the petitioner and the Enquiry Officer had filed a report stating that the charges against the petitioner were proved. The Disciplinary Authority thereafter had passed an order dtd. 29/3/2000 directing recovery of an amount of Rs.4,72,392.0053 from the salary of the petitioner with interest at 12% p.a. from 25/8/1996 to 29/2/2000 and also had imposed a penalty of withholding three increments with cumulative effect. The said order of punishment dtd. 29/3/2000 was unsuccessfully challenged by the petitioner before the first respondent- Appellate Authority. Thereafter, the petitioner had approached this Court in W.P. No.1134/2002, which was allowed by this Court on 19/7/2006 and the enquiry proceedings from the stage of appointment of Enquiry Officer was quashed and the matter was remitted to the respondent-Corporation for fresh disposal in accordance with law by appointing a fresh Enquiry Officer.