MEERA GUPTA Vs. HINDUSTAN STEEL WORKS CONSTRUCTION

JUDGEMENT

(1.) Writ application of the Appellant challenging the order of dismissal from service was dismissed vide order dated 08.04.2013 by the learned Single Judge since he did not find any merit in the decision of termination, as a consequence of findings of guilt which emerged in a departmental enquiry.

(2.) Aggrieved by the said decision of the learned Single Judge, appeal has been preferred.

(3.) Factual matrix behind the present litigation has its origin in a CBI raid which was conducted on 30.06.1988 against the Appellant, when he was working as Superintending Engineer. After the raid, the CBI registered a criminal case under the Prevention of Corruption Act , 1947 as amended 1988 before the Special Judge, CBI at Dhanbad, Bihar.