DAYA CHAND I Vs. NATIONAL THERMAL POWER STATION

JUDGEMENT

(1.) Petitioner was employed by the respondent on security duty. On 4.4.1998 he was inflicted the punishment of dismissal from the service. The said order was passed by the respondent pursuant to the power vested in it under Rule 25 of the Standing Orders. Rule reads as under:

(2.) The Disciplinary Authority exercised its power under Sub-clause (ii) of the Rule and dispensed with an enquiry before passing the order in question.

(3.) The facts which lead to passing of the order were, that on 1.1.1997, petitioner was deputed at the residence of Shri B.N. Ojha, Director (Operation) at his residence in the Asian Village Residential Complex. A report was received that the petitioner had indulged in certain unnatural acts with a child by leaving his place of duty without permission. The child aged six years named Kausar, was residing in the garage attached to Flat No. 173 of the same complex. The petitioner was allegedly caught red handed by the parents of the child and some neighbourers.