JAI RAJ SOLANKI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, Jairaj Solanki, vide the present petition seeks the setting aside of the order dtd. 16/7/2013 of the Appellate Authority of the Indian Renewable Energy Development Agency Ltd. (herein after referred to as IREDA) which affirmed the order dtd. 22/3/2013 No. 233/3/89- MS/IREDA of the Disciplinary Authority of the IREDA whereby the petitioner herein, a Driver-cum-Attendant (GradeIII) , Employee No. 0212, IREDA, having been chargesheeted for six Articles of Charge under Rule 25 of the IREDA Conduct, Discipline and Appeal (CDA) Rules vide Memorandum No. 233/3/89-MS-/IREDA dtd. 24/8/2011 modified vide Memorandum dtd. 20/31/10/2011 vide which he was found guilty of the Articles of Charge with which he was charged and an inquiry was conducted and vide order dtd. 22/3/2013 of the Disciplinary Authority the major penalty of removal from service imposed with immediate effect qua the petitioner was upheld.

(2.) The charges framed against the petitioner were to the effect:

(3.) The Disciplinary Authority on conducting the enquiry held to the effect: