NARAYAN SING Vs. INDIAN OIL CORPORATION

JUDGEMENT

(1.) By this writ petition, the petitioner, who was an employee of the respondent no.1-Indian Oil Corporation challenges the impugned order dated 12.11.2012. By the impugned order petitioner's services were terminated. The impugned order reads as under: Confidential

(2.) In this case, the petitioner was issued a charge-sheet dated 2.3.2012 stating that he gave false declaration with respect to children who were not his children and claimed LTC benefits for them. There is also the charge of raising false medical claims including by overwriting/manipulation. Some instances of the same were given in the charge-sheet. The instances which are mentioned in the charge sheet read as under: <FRM>JUDGEMENT_2652_ILRDLH23_2013_1.html</FRM>

(3.) On receipt of the charge-sheet, the petitioner responded vide letter dated 10.4.2012. He stated that nothing wrong has been done by him intentionally. There was no specific denial of the specific instances mentioned in the charge-sheet. In the reply it was also stated that if something wrong has happened, since the petitioner had done it unintentionally, therefore he should be exonerated. This reply dated 10.4.2012 reads as under: