STEEL AUTHORITY OF INDIA Vs. RAM SUHAG

JUDGEMENT

(1.) The Respondent No. 1 (Shri Ram Suhag) was employed by the petitioner as Mazdoor. The memorandum dated October 20, 1992 (Annexure P/2) was issued to the Respondent No. 1 containing following charge:

(2.) According to the petitioner, proper enquiry was held and the enquiry officer submitted his report. On the basis of the said report the disciplinary authority agreeing with the report imposed the punishment of termination from service which is within the jurisdiction of the disciplinary authority.

(3.) The respondent No. 1 while admitting his guilt of remaining absent from September 25, 1992 to October 9, 1992 gave an undertaking that he would not commit such an act in future and prayed for forgiveness of his act. The disciplinary authority by order dated May 19, 1993 resorted to the extreme punishment of imposition of termination from service.