JAI PAL Vs. UOI

JUDGEMENT

(1.) AFTER holding an inquiry, post service of a charge memo dated 18.7.2001, vide order dated 1.5.2002 penalty of termination from service has been inflicted upon the petitioner. Said order is under challenge.

(2.) SINCE petitioner had a right to file a statutory appeal against the aforesaid order , he did so. It resulted in the order dated 16.12.2002 being passed. The appeal was rejected.

(3.) AT the outset, we may note that there are typographic errors in the writ petition. There are translation errors in the annexures. Even in the prayer clause there is a wrong reference to the date of the orders. But we note that the record of the respondent would show that the date of the order passed by the Disciplinary Authority is 1.5.2002. Date of the Appellate order is 16.12.2002 and that of the Revisional order is 9.4.2003.