CHAIRMAN Vs. S. ARUL SELVAN

JUDGEMENT

(1.) In these writ appeals, the appellants have challenged the legality and correctness of the common order dated 23.6.2014 passed by the learned Single Judge, in W.P. Nos.27374/2013 and 39603/2012 by which the writ petition filed in W.P. No.27374/2013 by respondent No.1 was allowed quashing the order dated 13.6.2013 passed by the enquiring authority, and ordering reinstatement of respondent No.1 into service with all consequential benefits with interest at 9% p.a. from the date of dismissal till the date of reinstatement. In W.P. No.39603/2012, the learned Single Judge has also quashed the transfer order dated 14.9.2012 wherein respondent No.1 was transferred from Bangalore to Koraput Division of the appellant employer ('HAL' for short).

(2.) Heard the arguments of the learned Senior Counsel appearing for the appellants and also the arguments of respondent No.1, who is party-in-person.

(3.) Learned Senior Counsel for the appellants, during the course of his arguments, made the submission that respondent No.1 was working as a Chief Manager (MS&T) at appellant company and in view of certain act of misconduct alleged to have been committed by respondent No.1, charge sheet dated 12.4.2012 (Annexure-N) was issued to him, for which, respondent No.1 submitted reply dated 15.5.2012 (Annexure-N1) denying all the allegations. The competent disciplinary authority constituted one-man committee to enquire into the charges levelled against respondent No.1, and respondent No.1 had participated in the proceedings before the enquiring authority. Though opportunity was provided to respondent No.1 to take assistance of the fellow employees to assist him during the enquiry, he refused to take the assistance.