DEVENDER MALHOTRA Vs. NATIONAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) This petition has been preferred seeking the following reliefs: -

(2.) The petitioner assails the enquiry report dtd. 15/1/2010, the order of removal dtd. 28/4/2010 passed by the Disciplinary Authority, the order of 8/9/2010 passed by the Appellate Authority affirming the principal order of removal and the order dtd. 10/10/2012 passed by the Managing Director of the respondent on a memorial petition submitted by the petitioner. The Managing Director in terms of the order dtd. 10/10/2012 has modified the penalty of removal and substituted it with that of re-employment. The Court deems it unnecessary to rule on the validity of the orders passed by the Disciplinary and Appellate Authorities since they stand merged in the order ultimately passed by the Managing Director except to the limited extent of evaluating whether they are perverse as urged by learned senior counsel appearing in support of the petition.

(3.) Before proceeding to notice the rival submissions, it would be apposite to notice the following essential facts: -