MAHABIR SINGH Vs. BHARAT HOTELS LTD

JUDGEMENT

(1.) BY this petition filed under Article 227 of the Constitution of India the petitioner seeks quashing of the enquiry Reports dated 18.03.1994 and 08.03.1994, termination Letter dated 07.04.1994 and order dated 03.11.2006 as well as Award dated 16.04.2007. Petitioner further seeks his reinstatement with consequential benefits of arrears of salary with interest.

(2.) BRIEF facts relevant for deciding the present petition are that:-

(3.) COUNSEL for the respondent, on the other hand, submits that there is no irregularity in the enquiry proceedings and the petitioner had fully participated in the enquiry proceedings. Counsel further submits that the past record of the petitioner was considered just to examine as to whether the petitioner deserved any leniency or not. Counsel further submits that in the enquiry proceedings strict rules of evidence are not applicable.