MTNL Vs. R.K.GUPTA

JUDGEMENT

(1.) THE first respondent was placed under suspension vide order dated January 04, 2001. He was charge sheeted on February 03, 2003. Pending inquiry, the suspension order was revoked on March 15, 2003.

(2.) ANOTHER vigilance inquiry commenced against the first respondent in which pending investigation, he was suspended on March 28, 2004.

(3.) IN the departmental appeal filed against the order dated November 29, 2004, the Appellate Authority set aside the penalty of compulsory retirement vide appellate order dated May 19, 2006 and the result was the first respondent being reinstated in service.