CHIEF PERSONNEL MANAGER Vs. D.R.ANANDA KRISHNAMURTHY

JUDGEMENT

(1.) Sri.B.L.Sanjeev., counsel for the petitioner has appeared in person.

(2.) The short facts are these:

(3.) Sri.B.L.Sanjeev., counsel for the Corporation in presenting his arguments strenuously urged that the Tribunal has erred in holding that the domestic inquiry conducted by the Corporation as not fair and proper. He argued by saying that there is an inordinate delay of almost six years in raising the complaint. He relied upon the decision of the Apex Court in PRABHAKAR VS. JOINT DIRECTOR, SERICULTURE DEPARTMENT AND ANOTHER reported in (2015) 15 SCC 1 to contend that the Hon'ble Apex Court has settled the law regarding delay and laches. On the merits of the case, counsel urged several contentions.